Section 33(1) in The Punjab Livestock and Birds Diseases Act, 1948
(1)Whoever being an Inspector maliciously and vexatiously enters or inspects any land or building or other place or any vessel or vehicle or seizes or detains any [livestock or bird] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.] shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees, or with both.
