Section 331(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)If the Commissioner or any person authorized by him in this behalf has reason to believe that any animal intended for human consumption is being slaughtered or that the flesh of any such animal is being sold or exposed for sale, in any place or manner not duly authorized under this Act, he may at any time by day or night without notice, inspect such place for the purpose of satisfying himselfas to whether any provisions of this Act or any bye-laws made under this Act at the time inforce is being contravened thereat and may seize any such animal or the carcass of such animal or such flesh found therein.
