Section 22(1) in The M.P. Horse Sickness Act, 1960
(1)Subject to rules made under this Act, the Veterinary Officer may enter upon and inspect any land, building or other place or any vessel or vehicle for the purpose of exercising the powers and performing the duties conferred or imposed on him by or under this Act and may seize any infective horse or any horse suspected to be infective or any bedding or other articles used for such horse or for a horse who had died or suspected to have died of horse sickness.
