Section 17 in Bombay Live-Stock Improvement Act, 1933
17. Power of live-stock officer to inspect or mark a bull or to enter premises. - For the purposes of this Act, a live-stock shall have power at all reasonable times. -
(a)to inspect any bull,(b)to mark any bull with any prescribed mark in the prescribed manner,(c)to enter any premises or other place in the prescribed manner he has reason to believe that a bull is kept.[17A. Penalty for unauthorised marking. - Whoever without lawful authority brands or causes to be branded any bull with any mark prescribed under this Act, or with any mark resembling such prescribed mark, intending by means of that resemblance to practice deception, shall, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees.
