77. Animal to be dealt with under Act LIX of 1960.
When under section 74 a Police officer directs that an animal shall be sent for detention in a dispensary or any suitable place before its production before a Magistrate or under section 74 a Magistrate directs that an animal shall be sent for treatment and care to an infirmary and be detained therein, the provisions of section 35 of the said Act, shall so far as may be, apply.
