Section 3 in The Orissa Animal Contagious Diseases Rules, 1957
3. Inspector's powers regarding entry, inspection and search for infective animals.
(1)For the purpose of ascertaining whether there is any animal, which is infective or suspected to be infective as defined under Rule 2 any Inspector may within the limits of his jurisdiction, enter, inspect and search any enclosure, field, building or any other place where an animal is kept.(2)Except as otherwise provided in Sub-rule (9) every such entry, search and inspection shall ordinarily be made in the presence of the owner or person in charge of the place or of the owner or person in charge of the infective or suspected to be infective animals or of both(3)Before making any such entry the Inspector shall, if so required produce his certificate of appointment. Every certificate shall be in the form provided in Appendix A to these rules.(4)When making any such entry, search or inspection, the Inspector may be accompanied by any other person or persons, whom he may consider necessary to take with him.(5)The owner or person in charge of the place and the owner or person in charge of the infective animal shall give free access to the Inspector and the persons, if any, accompanying him and shall, in every way, facilitate the entry, search and inspection.(6)If the Inspector has reason to believe that the owner or person in charge of an infective or suspected to be infective animal as 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 the nearest Police Officer failing which he will be accompanied by not less than two persons of the village or locality.(7)No entry shall be made between sunset and following sunrise.(8)At least eight hours' notice of such entry shall be given in writing in the form provided in Appendix B to these rules, which shall be duly served on the owner or occupant of the premises.(9)The Inspector, so far as may be, shall be accompanied by the owner of the animal and the owner or person in charge of the land, building, or other places or vessel or vehicle and a village headman or a revenue or police officer.(10)If, after producing the certificate of appointment and his authority and purpose, the Inspector is refused admittance on demand, duly made by him, he may, if he cannot otherwise obtain admittance, break open any outer or inner door or window of any building or place which he wishes to enter.
