Section 30A(2) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
(2)Any officer of the Animal Husbandry Department, not below the rank of Veterinary Surgeon, or any Police Officer not below such rank as may be prescribed, may seize any animal in respect of which an offence under this Act has been or is reasonably suspected to have been committed.]
