- When under section 74 a Police Officer directs that an animal shall be sent for detention in a dispensary or any suitable place before its production before a Magistrate or under section 74 a Magistrate directs that an animal shall be sent for treatment and care to an infirmary and be detained therein, the provisions of sub-section [(5), (6) and (7) of section 6B] [These brackets, figures and words were substituted for '(5), (6) (7) and (8) of section 6' by Bombay 21 of 1954, section 3, Second Schedule.] of the said Act, shall, so far as may be, apply.
