Section 11(4) in The Delhi Agricultural Cattle Preservation Act, 1994
(4)Any Police Officer not below the rank of Sub-Inspector or any person authorized in this behalf by the Government of Delhi may, with a view to securing compliance of the provisions of section 5, 7, 8 or 9 for satisfying himself that the provisions of the said sections have been complied with may.(a)enter, stop and search or authorize any person to enter, stop and search any vehicle used or intended to be used for the export of agricultural cattle.(b)seize or authorize the seizure of agricultural cattle in respect of which he suspects that any provision of sections 5, 7, 8 or 9 has been, is being or is about to be contravened alongwith the vehicles in which such agricultural cattle are found and thereafter take or authorize the taking of all measures necessary for securing the production of agricultural cattle and vehicles so seized, in a court and for their safe custody pending production.Provided that pending trial seized agricultural cattle shall be handed over only to the nearest Gosadan, Ghoshala, Pinjrapole, Hinsa Nivaran Sangh and such other Animal Welfare Organizations and the accused shall be liable to pay for their maintenance for the period they remain in custody with any of the said institution/organizations.
