(1)Any servant of a [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], authorised by order in writing in this behalf by the President of the Board or the Health Officer, may if he has reason to believe that any animal has been, is being, or is about to be slaughtered in any place in contravention of the provisions of this Chapter, enter into and inspect any such place at any time, whether by day or by night.(2)Every such order shall specify the place to be entered and the locality in which the same in situated and the period, which shall not exceed seven days, for which the order is to remain in force.
