56. Animals sent to infirmary may be detained and shall be removed after notice.
- Every animal so sent for treatment may be detained at the infirmary until its discharge is authorised by a person nominated under section 54; and, thereupon, the person in-charge of the infirmary shall give notice to the owner of the animal, requiring him to pay any sum due under the order of the Magistrate on account of the care and treatment of the animal, and to remove it from the infirmary within forty-eight hours from the service of such notice.
