 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
7. Horse to be examined by Veterinary Practitioner.- (1) On any such seizure as aforesaid, the Inspector shall cause the horse seized to be examined as soon as possible by such Veterinary Practitioner as the State Government may appoint in this behalf: Provided that, when the Inspector is also a Veterinary Practitioner so appointed, he may make the examination himself. (2) For the purposes of the examination, the Veterinary Practitioner may submit the horse to any test or tests which the State Government may prescribe.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back