55. Magistrate may order animal to be destroyed or sent to infirmary.
- Upon conviction of an offence under section 53 of this Act, a Magistrate may, after due inquiry, order that the animal in respect of which the offence has been committed shall either be destroyed or be sent for care and treatment to an infirmary; and the Magistrate may by his order direct that the reasonable expenses of such care and treatment, or any portion thereof, shall be paid by the owner of such animal.
