Section 11 in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990
11.
No person shall willfully permit any animal of which he is an owner to go at large in any street with in the town of Jammu and Srinagar or on the roads to which this Act is applicable while the animal is affected with contagious or infectious diseases or is suffering from infirmity or disabled by disease otherwise, or without reasonable excuse permit any diseased or disabled animal of which he is the owner to die in the street. Any person, found guilty of above offence shall be liable to affine which may extend to Rs 50.
