101. Prosecution of carters (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) In all charges of cruelty to animals by beating, the charge shall specifically state the manner of the beating, the stick or other thing used in committing the offences and any marks of injury visible.
(b)When drivers of galled bullocks are prosecuted for cruelty, the size and position of the sore or sores shall be clearly stated.(c)When the charge is of leaving a cart not in good care and control, the charge shall invariably state the length of the time the cart was left without care and control.(d)Court officers shall return any chalans that do not comply with the above order.(e)Police officers are strictly forbidden to take away the carters' licences from carters charged with petty offences.
