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Prevention of Cruelty to Animals Act, 1960 32. Powers of search and seizure. - (1) If a police officer not below the rank of sub-inspector or any person authorized by the State Government in this behalf has reason to believe that an offence under clause (l) of sub-section (1) of section 11 in respect of any such animal as referred to in section 30 is being, or is about to be, or has been, committed in any place, or that any person has in his possession the skin of any such animal with any part of the skin of the head attached thereto, he may enter and search such place or any place in which he has reason to believe any such skin to be, and may seize such skin or any article or thing used or intended to be used in the commission of such offence. (2) If a police officer not below the rank of sub-inspector, or any person authorized by the State Government in this behalf, has reason to believe that phooka or doom dev has just been, or is being performed on any animal within the limits of his jurisdiction, be may enter any place in which he has reason to believe such animal to be, and may seize the animal and produce it for examination by the veterinary officer in charge of the area in which the animal is seized.    |
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