Section 18 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
18. Power of Veterinary Surgeon to hold postmortem.
- Subject to such rules as may be prescribed, the Veterinary Surgeon may make or cause to be made a postmortem examination of any animal which at the time of its death was infective or suspected to have been infective, and for this purpose he may have the carcass of such animal to be exhumed.
