Section 6(2) in The Goa Animal Preservation Act, 1995
(2)Every person in occupation of such premises, yard, building, conveyance or place shall allow the competent authority or the authorized person, such access to that place as may be necessary for the aforesaid purpose and shall answer to the best of his knowledge and belief, any question put to him by the competent authority or the authorized person, as the case may be, and shall furnish any document and/or thing which he is directed to furnish.
