Section 3 in The Prevention Of Cruelty To Animals Act, 1313 F
3. Penalty for cruelty to animals in public places
Any person who in any street-(a)beats, drives or loads any animal with unnecessary cruelty or otherwise ill-treats it, or(b)binds or carries any animal in such manner as to subject it to unnecessary pain, or(c)mutilates any animal which is in his possession for any reason other than treatment or willfully keeps it starving or thirsty, or(d)kills any animals in a cruel manner other than that accepted and recognzied or ill-treats it,shall be punished with fine which may extend to one hundred rupees or with imprisonment for a term which may extend to one month or with both.
