Section 8(1) in The Punjab Prohibition of Cow Slaughter Act, 1955
(1)Whoever contravenes or attampts to contravene or abets the contravention of the provision of [Section 3, Section 4-A Section 4-B or Section 5] [See Haryana Act 6 of 1980.] shall be guilty of an offence punishable with rigorous imprisonment for a term which may extend to [five years or with fine which may extend to five thousand rupees] or with both.
