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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

State of Jharkhand - Subsection

Section 5B(3) in Bengal Cruelty to Animals Act, 1869

(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.