Section 9 in The Tamil Nadu Cattle-Disease Act, 1866
9. Expenses for food and treatment by whom to be borne.
- From the time when any animal affected as aforesaid is taken charge of by the keeper of the hospital-pound, all expenses incurred on account of feeding and medical treatment for the said animal shall be borne by the cattle-pound fund established under [Act III of 1857] [The references to this Act should be read as if made to the Cattle-Trespass Act, 1871 (Central Act 1 of 1987), vide s. 2 of the latter Act.] a unless the owner, or person in charge thereof, desires to supply the food and medicines himself:Provided that always that such food and medicines shall be such as the keeper of the hospital-pound may approve or direct.
