Section 7(1) in Punjab Military Transport Act, 1916
(1)On any occasion of the mobilization of troops for active service or at any time during the employment of troops on active service or on any occasion which, in the opinion of the [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] or 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 direct the Collector to take steps to provide within a reasonable time to be specified in the direction such animals or things as are stated to be required from his district for the purposes of military transport.
