Section 11(4) in Himachal Pradesh Prevention of Beggary Act, 1979
(4)An animal sent for care and treatment to any infirmary shall not, unless the Magistrate otherwise directs, be released from such place except upon a certificate of its fitness for discharge is issued by the veterinary officer in-charge of the area, in which the infirmary is situated, or such other veterinary officer as has been authorised by rules made under section 38 of the Prevention of Cruelty to Animals Act, 1960 (59 of 1960).
