(1)The [State] [Substituted by the Adaptation of Laws Order.] Government may, by general or special order appoint places to be infirmaries for the treatment and care of animal in respect of which offences against this Act have been committed.(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.(3)The cost of the treatment, feeding and watering of the animal in the infirmary shall be payable by the owner of the animal according to such scale of rates as the District Magistrate or in the case of an infirmary in a Presidency town, the Commissioner of Police may from time to time prescribe.(4)If the owner refuses or neglects to pay such cost and to remove the animal within such time as the Magistrate referred to in sub-section (2) may prescribe, such Magistrate may direct that the animal be sold and that the proceeds of the sale be applied to the payment of such cost.(5)The surplus, if any, of the proceeds of the sale shall, on application made by the owner within two months after the date of the sale, be paid to him; but the owner shall not be liable to make any payment in excess of the proceeds of the sale.
