Section 5 in The Prevention Of Cruelty To Animals Act, 1313 F
5. Penalty for employing animals unfit for work
Any person who employs in work in any street any animal in his possession or under his control which by reason of any disease, infirmity, wound or any other cause is unfit for any particular work or permits any such unfit animal in his possession or under his control to be so employed, he shall be punished with fine which may extend to one hundred rupees.Explanation - For the purposes of this section if the owner or the person in possession of such animal or the person having control of such animal does not take sufficient care for the protection of that animal or fails in its supervision, it shall be presumed that he has permitted an offence be committed.
