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Prevention of Cruelty to Animals Act, 1960 25. Power to enter premises. - (1) Any person authorized in writing by the prescribed authority referred to in section 23 and any police officer not below the rank of sub-inspector may- (a) enter at all reasonable times and inspect any premises in which any performing animals are being trained or exhibited or kept for training or exhibition, and any such animals found therein; and (b) requiring any person who, he has reason to believe, is a trainer or exhibitor of performing animals to produce his certificate of registration. (2) No person or police officer referred to in sub-section (1) shall be entitled under this section to go on or behind the stage during a public performance of performing animals.    |
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