Section 5 in The Andhra Pradesh Towns Nuisances Act, 1889
5. Penalty for cruelty to animals
Whoever cruelly beats, ill-treats, tortures or drives, rides or otherwise uses any animal in an unfit state to be so driven, ridden or used, or causes any animal to be cruelly beaten, ill-treated, tortured, or to be driven, ridden or used when unfit to be driven, ridden or used, shall be liable on conviction to fine not exceeding fifty rupees, or to imprisonment of either description not exceeding one month, or to both.
