Section 7A in The Prevention Of Cruelty To Animals Act, 1313 F
7A. Provisions relating to diseased animals
When any Police officer finds that any animal is diseased seriously or severely injured or is so weak that to remove it would amount to cruelty and if the owner thereof is not present or the owner does not consent to the destruction of the animal, he may immediately call the Veterinary Inspector of that area and if the said Inspector certifies that the animal has been fatally or seriously injured or it is suffering from such disease or pain as to render its keeping alive cruelty, the Police Officer shall without the consent of the owner or person in charge of such animal kill it or order it to be killed.
