Section 29 in The Bombay Diseases of Animals Act, 1948
29. Penalty for vexatious entry, inspection and seizure.
(1)Whoever, being an Inspector or a Veterinary Surgeon, appointed under this Act, vexatiously and unnecessarily enters or inspects any land, building or other or any vessel or vehicle or seizes or detains any animal shall on conviction, be punt with imprisonment for a term which may extend to six months or with fine which extend to five hundred rupees or with both.(2)No prosecution under this section shall be instituted after the expiry of three months from the date on which the offence has been committed.
