Section 6(2) in The Prevention Of Cruelty To Animals Act, 1313 F
(2)Every police officer or every officer of the Veterinary Department not below the rank of an Inspector, may direct that any animal in respect of which the said offence is alleged or proved to have been committed, be sent to any place referred to in sub-section (1) for treatment and protection and shall be detained therein until, in the opinion of the doctor or person in charge, it is fit for the work for which it is usually employed.The cost of treatment, maintenance etc., of the animal shall be recovered from its owner in accordance with such scale of rates as may be prescribed from time to time in the districts by the Taluqdar and in the City, by the Commissioner of Police and the Government may, for any place to which an animal is so sent, empower any Veterinary Officer to issue certificates in respect of the animal to the effect that the animal has become fit for work. The animal shall not be released from the said place without such certificate. It may, however, be released without certificate if the Taluqdar or the Commissioner of Police orders that it shall be killed or sent to a pinfold.If the owner refuses or neglects to pay the cost mentioned in subsection (3) and take back his animal within such time as the Magistrate may prescribe, the Magistrate may direct that the animal be sold and that the proceeds of sale be applied to the payment of the aforesaid cost.The surplus, if any, of the proceeds of sale of such animal after payment of the cost shall, on the application of the owner made within two months from the date of the sale, be paid to him but no money shall be demanded from him in respect of the cost in excess of the proceeds of sale.
