Section 4 in The Bengal Cruelty to Animals Act, 1869
4. Penalty on permitting diseased animals to go at large or die in public places.
- Every person who shall wilfully add knowingly permit any animal, of which he may be owner, to go at large in any public street, road or thoroughfare, while such animal is affected with contagious or infectious disease, for shall wilfully permit any diseased or disabled animal, of which he may be owner, to die in any public street, road or thoroughfare, shall be liable to a fine which may extend to one hundred rupees.
