222. Inspection of places for illicit slaughter of animals.
- If there are reasonable grounds for believing that any animal has been, is being, or is about to be slaughtered in any place or premises not fixed for such purpose under Section 170 or in contravention of any bye-law made under sub-clause (i) of clause (e) of Section 200, the Committee or Executive Officer or any person authorized by it or him in this behalf may, at all reasonable times, enter into and inspect any place or premises:Provided that no entry shall be made under the provisions of this section without an order in writing from the president or from the Health Officer. Such order shall specify the place or premises, to be entered and the locality in which same is situate and the period which shall not exceed seven days for which it is to remain in force.
