Section 11(3) in The Prevention Of Cruelty To Animals Act, 1960
(3)Nothing in this section shall apply to—(a)the dehorning of cattle, or the castration or branding or nose-roping of any animal, in the prescribed manner; or(b)the destruction of stray dogs in lethal chambers or by such other methods as may be prescribed; or(c)the extermination or destruction of any animal under the authority of any law for the time being in force; or(d)any matter dealt with in Chapter IV; or(e)the commission or omission of any act in the course of the destruction or the preparation for destruction of any animal as food for mankind unless such destruction or preparation was accompanied by the infliction of unnecessary pain or suffering.
