Section 10 in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
10. Power of entry, search and seizure.
(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.(2)Every such person in occupation of any such premises as is specified in sub-section (1) shall obtain the permission as the case may be for the previous purpose as he may require and shall respond to any question that may be posed to him by the competent authority, veterinary officer or the authorised person as per his best knowledge any behalf.(3)Any police officer not below the rank of sub-inspector or any person authorized in this behalf by the State Government may with a view to securing compliance with the provision of the section 4 (a) and section 4 (b) or for satisfying himself that the provision of the said section has been complied with-(a)enter, stop and search or authorize any person to enter, stop and search any vehicle used or intended to be used in the export of bovine animals.(b)Seize or authorize the seizure of bovine animals in respect of which he suspects that any provisions of section 4 (a) or 4 (b) has been, is being or is about to be contravened, along with the vehicle in which such animals are found and thereafter take or authorise the taking of all necessary measures for securing the production of the animals and vehicle so seized, in a court and for their sale custody pending production.(c)The provisions of section 100 of the code of criminal procedure, 1973 (no. 2 of 1974) relating to search and seizure shall, so far as may be, apply to search and seizures under this section.Provided further that the State Government may, by notification in the official gazette confer the power under this Act upon any person or group of persons considered to be acting in public interest.
