Section 7 in The Tamil Nadu Cattle-Disease Act, 1866
7. Inspection of places in which animals suspected to be diseased are found.
- Every keeper of a hospital-pound, or person there to authorized by the Magistrate of the district, [or, in the City of [Chennai,] [Inserted by Madras Act I of 1879, section 1.] [the Commissioner of the Corporation] [These words were substituted for the words 'the President of the Municipal Commission' by section 3 of the Madras Cattle-disease (Amendment) Act, 1921 (Madras Act III of 1921).], shall have power, within the range for which he is appointed, to enter upon and inspect any premises or place in which any animal or animals, which he suspects to be labouring under any contagious or infectious disease, may be found, and to examine and inspect whenever or wherever he may deem it necessary, any animal or animals which he suspects to be labouring under such disease, and to require the removal of such animal or animals to the hospital-pound for the range.
