Section 5B(2) in Bengal Cruelty to Animals Act, 1869
(2)The Magistrate before whom a prosecution for such an offence has been instituted may direct that the animal in respect of which the offence is proved to have committed shall be sent for treatment and care to an infirmary and be there detained until it is, in his opinion, again fit for the work or labour on which it has been ordinarily employed.
