The Dourine Act, 1910

5. Powers of inspector.

An inspector may, subject to such rules as the State Government may make in this behalf,-

1. enter and search any building, field or other place for the purpose of ascertaining whether there is therein any horse which is affected with dourine; 1* * *.
2. prohibit, by ORDER in writing, the owner or keeper of any horse, which in his opinion is affected with dourine, FROM using such horse for breeding purposes, pending examination by the veterinary practitioner; 2[(c) direct, by ORDER in writing, the owner or keeper of any horse which, in the opinion of the inspectors, is affected with dourine to remove it or permit it to be removed for the purpose of segregation to a place specified in the order, and such direction shall be sufficient authority for the detention of the horse in that place for that purpose.]

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