Section 30(2) in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]
(2)The police officer of other person affecting the arrest ma y remove such animal to an infirmary appointed under section 6B of the Prevention of Cruelty to Animals Act, 1890 (XI of 1890), for detention therein pending its production before a court.The court before which the person found begging is brought may direct that the animal shall be treated and care for in such infirmary until it is fit for discharge or that it shall be sent to a Pinjrapole, or if the veterinary officer in charge of the area in which the animal is found or such other veterinary officer as has been authorized by the rules made under section 15 of the Prevention of Cruelty to Animals Act, 1890 (XI of 1890) certifies that its is incurable or cruelty cannot be removed without cruelty, that it shall be destroyed; and the court may also order that after release from the infirmity, the animal may be confiscated.
