Section 28(1) in The Karnataka Animal Diseases (Control) Act, 1961
(1)Whoever, being an Inspector or a Veterinary Officer, appointed under this Act, vexatiously and unnecessarily enters or inspects any land, building or other place or any vessel 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.
