Section 7(5) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
(5)The Officer-in-Charge of the quarantine station shall, at the time of release of an animal from the station, grant in such form as may be prescribed a permit to the person in charge of the animal and such person shall, while in charge of the animal, produce it whenever required to do so by an Inspector or a Police Officer.
