Section 16(2) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
(2)The person in-charge of every such boat or vehicle shall, when required to do so by an Inspector, cause the boat or vehicle to be taken to such place as the Inspector may direct and to stop or remain stationary for so long as may be reasonably necessary for the purpose of enabling the Inspector to inspect such boat or vehicle. The Inspector may, after such inspection, if in his opinion the boat or vehicle is not in a sanitary condition, require if to be cleansed and disinfected in the prescribed manner.
