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State of Odisha - Section

Section 86 in The Orissa Urban Police Act, 2003

86. Punishment for cruelty to animals.

- Whoever in any place cruelly beats, goads, overworks, ill-treats or tortures or causes or procures to be cruelly beaten, goaded, overworked, ill-treated or tortured, any animal shall, on conviction, be punished with imprisonment which may extend to thirty days, or with fine which may extend to one thousand rupees, or with both.