Section 10(1) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
(1)For the purpose of enforcing the provisions of this Act the competent Authority or the veterinary officer or any person authorized by the competent authority or the veterinary officer in writing in this behalf, shall have power to enter and inspect any premises within the local limits of his jurisdiction, where he has reason to believe that an offence under this Act has been, or is being or is likely to be committed.
