Section 33 in The Punjab Livestock and Birds Diseases Act, 1948
33. Penalty for malicious and vexatious entry or seizure by Inspector.
(1)Whoever being an Inspector maliciously and vexatiously enters or inspects any land or building or other place or any vessel or vehicle or seizes or detains any [livestock or bird] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.] shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees, or with both.(2)No prosecution under this section shall be instituted after the expiry of one month from the date on which the offence is alleged to have been committed.
