Section 10 in Rules Relating to Exportation of Bovine Animals 1970 (1913 A. D.)
10. Offences and punishment.
- Whoever,-(a)exports animals except under certificate of import or a pass or without furnishing a duly attested declaration,(b)furnishes or attests a false declaration,(c)does not re-import animals within the prescribed period,(d)cannot satisfactorily account for any bovine animals which he is known to have possessed,(e)refuses to produce passes and animals for inspection, or(f)otherwise commits an infraction of these rules or the certificates and passes issued thereunder or of any other rules for the time being in force in regard to the exportation of bovine animals,(g)abets in the commission of any offence or infraction, he shall be liable to punishment under section 188 of Ranbir Penal Code.
