Section 7(2) in Tamil Nadu Animal Preservation Act, 1958
(2)Every person in occupation of any such premises shall allow the competent authority or the authorized person such access to the premises as may be necessary for the aforesaid purpose and shall answer to the best of his knowledge and belief any question put to him by the competent authority or by the authorized person:Provided that no person shall be compelled under this sub-section to answer any question or give evidence tending to incriminate himself.
