Section 6 in The West Bengal Animal Slaughter Control Act, 1950
6. Power to enter and inspect premises.—
(1)For the purposes of enforcing the provisions of this Act , the President of a municipality or a Panchayat Samiti, as the case may be, or the Veterinary Surgeon or any person authorised by the Veterinary Assistant Surgeon 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 likely to be committed.(2)Every person in occupation of any such premises as is specified in sub-section (1) shall allow the President of a municipality or a Panchayat Samiti, the Veterinary Surgeon or the person authorised, as the case may be, such access to the premises as he may require for the aforesaid purpose, and shall answer any question put to him by the President of a municipality or a Panchayat Samiti, the Veterinary Surgeon or the person authorised, as the case may be, to the best of his knowledge or behalf.
