Section 7(1) in Tamil Nadu Animal Preservation Act, 1958
(1)For the purpose of enforcing the provisions of this Act, the competent authority or any person authorized in this behalf by the Government or by the competent authority (hereinafter referred to as the authorized person) shall have power to enter and inspect any premises where the competent authority or the authorized person has reason to believe that an offence under this Act has been or is likely to be committed.
