Section 14 in Bihar Preservation and Improvement of Animals Act, 1955
14. Prohibition of sale or transfer of infective animals.
- Whoever sells or transfers, or attempts to sell or transfer, in any manner to another person any animal which he knows, or has reason to believe to be infective shall be punished with fine which may extend in the case of a first conviction to fifty rupees and in the case of a second or subsequent conviction to one hundred rupees.
