Section 9 in The Prevention Of Cruelty To Animals Act, 1313 F
9. Offences under this Act shall be cognizable and bailable
Offences of contravention under this Act shall be cognizable and bailable.The police shall not be empowered to detain in their custody for more than 24 hours any accused failing to furnish bail.Explanation.-. For the purposes of this section the words 'bail' shall include every arrangement whereby the police is satisfied that the accused will appear when summoned.
