Section 9A in The Punjab Prohibition of Cow Slaughter Act, 1955
9A. [ Power to enter, seize, etc. [Inserted vide Punjab Act 2 of 1981.]
- Any police officer not below the rank of Head Constable or any person authorised in this behalf by the Government may, with a view to securing compliance with the provisions of this Act, or for satisfying himself that the provisions of this Act have been complied with, -(a)enter, stop and search, or authorise any person to enter, stop and search any vehicle used or intended to be used for the export of cows;(b)seize or authorise the seizure of cows in respect of which he suspects that any provision of this Act has been, is being or is about to be contravened, along with the vehicles in which such cows are found and thereafter take or authorise the taking of all measures necessary for securing the production of the cows and vehicles so seized, in a court and for their safe custody pending production;(c)the provisions of section 100 of the Code of Criminal Procedure 1973, relating to search and seizure shall, so far as may be, apply to searches and seizures under this section.]
