Section 30 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
30. Seizure and disposal of animals exposed or exhibited for obtaining or extorting alms.
(1)Any Police Officer or other person effecting under sub-section (1) of Section 4 the arrest of a person who was found begging may seize any animal the sore, wound, injury, deformity or disease of which was exposed or exhibited by such person with the object of obtaining, or extorting alms.(2)The police officer or other person effecting the arrest may remove such animal to any infirmary appointed under Section 35 of the Prevention of Cruelty to Animals Act, 1960 (No. 59 of 1960), or such other place as may be prescribed for detention therein pending its production before a Court.(3)The Court before which the person found begging is brought may direct that the animal shall be treated and cared for in such infirmary or such other place as may be prescribed until it is fit for discharge, or if the veterinary officer-in-charge of the area in which the animal is found or such other veterinary officer as has been authorised under the Prevention of Cruelty to Animals Act, 1960 (No. 59 of 1960), certifies that it is incurable or cannot be removed without cruelty, that it shall be destroyed and the Court may also order that, after release from the infirmary or such other place as may be prescribed the animal may be confiscated.(4)An animal sent for care and treatment to an infirmary or such other place as may be prescribed shall not unless the Court directs that it shall be destroyed, be released from such place except upon a certificate of its fitness for discharge issued by the veterinary officer-in-charge of the area in which the infirmary or such other place is situated or such other veterinary officer as has been authorised under the Prevention of Cruelty to Animals Act, 1% (No. 59 of 1960).
