Report No. 269

7. Power to authorise inspection.-

For the purposes of ensuring compliance, the Animal Husbandry department of the State or the Board or a State Board or a local authority may authorise any of its officers in writing to inspect any farm, and submit a report containing the findings of such inspection to the department, Board, State Board or as the case may be, the local authority, and any officer or person so authorised may -

(a) enter at any reasonable time and inspect the farm; and

(b) require any person to produce any record kept by him in respect of the farm.

(c) seize any animal, if there is reason to believe that the provisions of the Act, are not being complied with or that the animals are being treated with cruelty and the seized animal shall be kept in the custody of the local SPCA or an animal welfare organisation.