Section 10 in Telangana Prevention of Begging Act, 1977
10. Seizure and disposal of animals exposed or exhibited for extorting alms.
(1)Any authorised officer effecting under sub-section (1) of section 4 the arrest of a person who is found begging may seize any animal, the sore, wound, injury, deformity or disease of which was exposed or exhibited by such person with the object of obtaining or extorting alms.(2)The authorised officer may remove the animal to any infirmary appointed under section 6-B of the Prevention of Cruelty to Animals Act, 1890 (Central Act 11 of 1890), for detention therein and thereafter the provisions of that Act shall, mutatis mutandis, apply to such animal.Chapter-IV Certified Institutions And The Authorities For Their Management.
