Section 25(2) in The Haryana Prevention of Beggary Act, 1971
(2)The Police Officer or other person effecting the seizure may remove such animal to any infirmary appointed under Section 35 of the Prevention of Cruelty to Animals Act, 1980, for detention therein pending orders of the Court under sub-section (3) ;Provided that the other person may hand over the seized animal to a Police Officer if he finds it convenient.
