Section 2 in The Punjab Animal Contagious Diseases Rules, 1953
2. Powers of entry and inspection of an Inspector.
- (i) An Inspector shall have the power of entry and inspection at any time of the day before sunset and after sunrise of any animal house, land or building or other place, or any vessel or vehicle in which or in respect whereof he has reason to suspect the presence of an animal suffering from or suspected to be suffering from or having died of any of the scheduled diseases under the Act.(ii)The Inspector before entering shall, if required, by the owner or occupant of the place or person incharge of the animal or land, building, animal house, place, pen, vessel or vehicle, state in writing his intention and reason or reasons for entering and inspecting and the owner or occupant shall thereupon without demur or obstruction allow the Inspector to perform his duties under the Act;(iii)Any resistance or refusal to allow entry or in addition to and not in derogation of the provisions of any other law for the time being in force inspection as above on the part of the owner or occupant of the place or person-in-charge of the animal or land, building, animal house, place, pen, vessel or vehicle shall render him punishable with a fine which may extend in the case of a first conviction to Rs. 100 or in the case of a second or subsequent conviction to Rs. 500.
