Section 16(2) in The Gujarat Diseases of Animals (Control) Act, 1963
(2)Any person in charge of such vessel or vehicle shall, when required to do so by an Inspector, cause it to be taken to such place as the Inspector may direct and to be kept stationary for so long as may reasonably be necessary for the purpose of enabling the Inspector to inspect it. The Inspector may, after such inspection, if in his opinion the vessel or vehicle is not in a sanitary condition, require it to be cleansed and disinfected in the prescribed manner.
