Section 31(2) in Himachal Pradesh Para-Veterinary Council Act, 2010
(2)If the Council or the officer authorized under sub-section (1) has any reason to believe that any article or class of articles or any records are liable to be seized for the contravention of the provisions of this Act, he may seize any article or record which in his opinion is useful or relevant for initiating any proceeding under this Act and give receipt for articles or records so seized.
