| [Act 14 of 1917] | [21st March, 1917] |
| [Repealed by Act 1 of 1938, Section 2 and Schedule.] | [21st March, 1917] |
An Act to amend the Prevention of Cruelty to Animals Act, 1890
Whereas it is expedient to amend the Prevention of Cruelty to Animals Act, 11 of 1890; It is hereby enacted as follows:-
1. Short title.-This Act may be called the Prevention of Cruelty to Animals (Amendment) Act, 1917.
2. Insertion of new Sections 5-A and 5-B in Act 11 of 1890.-After Section 5 of the Prevention of Cruelty to Animals Act, 1890 (hereinafter referred to as the said Act), the following sections shall be inserted, namely:-
"5-A. Penalty for being in possession of the skin of a goat killed with unnecessary cruelty.-If any persons has in his possession the skin of a goat, and has reason to believe that the goat has been killed in an unnecessarily cruel manner. He shall be punished with fine which may extend to one hundred rupees or with imprisonment which may extend to three months, or with both, and the skin shall be confiscated.
5-B. Presumption as to possession of the skin of a goat.-If any person is charged with the offence of killing a goat contrary to the provisions of Section 5, or with an offence punishable under Section 5-A, and it is proved that such person had in his possession, at the time the offence was alleged to have been committed, the skin of a goat with any part of the skin of the head attached thereto, it shall be presumed until the contrary be proved, that such goat was killed in an unnecessarily cruel manner, and that the person in possession of such skin had reason so to believe."
3. Insertion of new Section 7-A in Act 11 of 1890.-After Section 7 of the said Act, the following section shall be inserted, namely:-
"7-A. Special power of research and seizure in respect of certain offences.-If a police-officer, not below the rank of sub-inspector, has reason to believe that an offence, under Section 5 in respect of a goat, is being or is about to be, or has been, committed in any place, or that any person has in his possession the skin of a goat with any part of the skin of the head attached thereto, he may enter and search such place or any place in which he has reason to believe any such skin to be, and may seize any such skin and any article or thing used or intended to be used in the commission of such offence."
4. Amendment of Section 8 of Act 11 of 1890.-In sub-section (2) of Section 8 of the said Act after the words and figure "under sub-section (1)," the words, figure and letter "or under Section 7-A" shall be added.