Section 10(2) in Telangana Prevention of Begging Act, 1977
(2)The authorised officer may remove the animal to any infirmary appointed under section 6-B of the Prevention of Cruelty to Animals Act, 1890 (Central Act 11 of 1890), for detention therein and thereafter the provisions of that Act shall, mutatis mutandis, apply to such animal.Chapter-IV Certified Institutions And The Authorities For Their Management.
