Section 29 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
29. Penalty for vexatious entry, inspection and seizure.
(1)Whoever, being an Inspector or Veterinary Surgeon, appointed under this Act, vexatiously or unnecessarily enters or inspects any land, building or other place or any boat or vehicle or seizes or detains any animal, shall, on conviction be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.(2)No prosecution under this section shall be instituted after the expiry of three months from the date on which the offence has been committed.
