Section 26 in Bihar Preservation and Improvement of Animals Rules, 1960
26. Powers to enter and inspect land, premises, etc., under Section 22.
- The Veterinary Officer or any officer or person authorised by him in this behalf, shall before entering upon any land, premises, yard, building or any vessel or vehicle for the purpose of sub-section (1) of Section 32, give notice in writing to the owner or occupier thereof in Form XII and no entry shall be made between the hours of 6 p.m. to 6 a.m. unless the Veterinary Officer is satisfied that it is necessary to do so in the interest of effective performance of duties under the Act. The Veterinary Officer or the Officer or person authorised by him in this behalf, shall, as far as practicable, be accompanied in such cases by the owner or the occupier of the land, premises, yard, building, vessel or vehicle and by a Sarpanch, Mukhiya, Revenue Officer or a Police Officer.
