Section 10 in The Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964.
10. Power to enter and inspect.—
(1)For the purposes of this Act, the competent authority or any person authorised in this behalf by the competent authority (hereinafter referred to as the “authorised person”) shall have power to enter and inspect any premises where the competent authority or the authorised person has reason to believe that an offence under this Act has been or is likely to be committed.(2)Every person in occupation of any such premises shall allow the competent authority or the authorised person such access to the premises as may be necessary for the aforesaid purpose and shall answer to the best of his knowledge and belief any questions put to him by the competent authority or by the authorised person.
