Section 11(1) in The M.P. Live-Stock Improvement Act, 1950
(1)For the purpose of this Act, a Live-stock Officer or any other officer or person authorised by him in this behalf shall have power at all reasonable time-(a)to inspect any bull;(b)to brand any bull with a prescribed mark in the prescribed manner;(c)subject to such conditions and restrictions, if any, as may be prescribed, to enter any premises or other place where he has reason to believe that a bull is kept.
