Section 31(1) in Himachal Pradesh Para-Veterinary Council Act, 2010
(1)The Council or any authorized technical officer of the State Government, not below the rank of a Deputy Director of concerned district, subject to general or special order as may be made by the State Government, enter and inspect any premises which are used or for which the Council, or the officer of the State Government so authorized has reasonable cause to believe that these are being used for the purpose of Para-veterinary establishment.
