Section 29(3) in Sikkim Prohibition of Beggary Act, 2004
(3)The Court before which the person found begging is brought may direct that the animal shall be treated and cared for in such infirmary until it is fit for discharge or that it shall be sent to a pinjrapole, or, if the veterinary officer in charge of the area in which the animal is found or such other veterinary officer as has been authorised by the rules made under Section 15 of the Prevention of Cruelty to Animal Act, 1960, certifies that it is incurable or cannot be removed without cruelty, that it shall be destroyed and the Court may also order that after release from the infirmary, the animal may be confiscated.
