Section 4(6) in The Orissa Glanders and Farcy Rules, 1941
(6)If an Inspector has reason to believe that the owner or person in charge of the horse is absenting himself in order to evade the Provisions of the Act or of these rules or if he meets with resistance or obstruction in making the entry, he may nevertheless make such entry if he be accompanied by not less than two persons, appointed in writing by the Magistrate.
