The Dourine Act, 1910
4. Appointment of inspectors and veterinary practitioners.
- The State Government may, by notification as aforesaid,
appoint any persons it thinks fit to be inspectors, and any qualified veterinary
surgeons to be veterinary practitioners, under this Act,1 The Act has been extended to the State of Goa, Daman and Diu by Reg. 11 of
1963, s. 3 and Sch.The Act has been amended in its application to the State of Maharashtra
by Maharashtra Act 34 of 1960. The Act has been repealed in its application to Bellary
District by Mysore Act 14 of 1955.This Act has been declared to be in force in
the Khondmals District by the Khondmals Laws Regulation, 1936 (4 of 1936), s. 3
and Sch. ; and in the Angul District by the Angul Laws Regulation, 1936 (5.of
1936). s. 3 and Sch.2 Subs. by the Adaptation of Laws (No. 2) Order, 1956, for
"PartB States", 3 It has been so extended to Coorg, see Coorg
Gazette, 1919, Pt. I; p. 118, to Bombay, see Bombay Gazette, 1919, Pt. I. p.
3001 ; to the C.P., see C. P. Gazette, 1922, Pt. I, p. 1151. 26.and to exercise
and perform, within any area prescribed by the notification, the powers
conferred and duties imposed by this Act upon such officers respectively.
- Every person so appointed shall be deemed to be a public servant within the
meaning of the Indian Penal Code (45 of 1860). 5.Powers of inspector.
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