Section 22 in The Karnataka Animal Diseases (Control) Act, 1961
22. Penalties.
Whoever,-(a)fails to carry out any directions specified in, or contravenes the terms of, any notification issued under section 5; or(b)fails to comply with an order made by an Inspector under sub-section (1) of section 6; or(c)removes any animal or thing from an infected area or place in contravention of the provisions of section 10; or(d)fails to comply with any direction given by an Inspector or by a Police Officer under section 11; or(e)fails to render every facility and assistance to a Veterinary Officer as required by section 12; or(f)fails to cleanse or disinfect any vessel or vehicle used for removing animals in the manner prescribed as required under sub-sections (1) and (2) of section 13; or(g)fails to comply with an order made by a Veterinary Officer under section 14; or(h)fails to report that an animal is infected as required by section 16; or(i)fails to segregate any animal as required by section 17; or(j)contravenes any of the provisions of section 19; or(k)organises, holds or promotes as the case may be any animal market, animal fair, animal exhibition, or other concentration of animals in contravention of the provisions of section 20,-shall be punished with fine which may extend in the case of a first conviction to one hundred rupees and in the case of a second or subsequent conviction, whether under the same or any other clause of this section, to five hundred rupees.
