- Any person authorized in this behalf by the [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] may approve as suitable any animals or things collected or seized in accordance with section 8, and may require the Transport Assistant or other officer who collected or seized the rejected animals or things to collect or seize others in place thereof, and for such further collection or seizure the order issued under section 8(1) shall be deemed to be valid authority.
