Section 12(1) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
(1)whoever contravenes or attempts to contravene or abets the contravention of the provisions of section-3 or section-5 or section-6 or section-7 shall on conviction be punished with a rigorous imprisonment of either description for a term which shall not be less than one year but may extend to 10 years and with fine which may extend to ten thousand rupees.
