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State of Andhra Pradesh - Section

Section 5B in The Prevention Of Cruelty To Animals Act, 1313 F

5B. Penalty for permitting diseased animal to go at large

If the owner or person in charge of an animal which is affected with contagious disease willfully permits it to go at large in any street or without reasonable excuse permits such animals to die in any street or abandons any such animal without providing for its food, he shall be punished with fine which may extend to fifty rupees.