Section 10 in Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 2015
10. Punishment for intentionally injuring any camel.
(1)Whoever intentionally causes grievous injuries to a camel shall, on conviction, be punished with rigorous imprisonment for a term which shall not be less than one year but may extend to three years and with fine which may extend to seven thousand rupees.Explanation. - For the purpose of this section grievous injury shall include, -(i)emasculation (in the case of male camel),(ii)permanent privation of sight of either eye,(iii)permanent privation of the hearing of either ear,(iv)privation of any member or joint,(v)fracture or dislocation of a bone or tooth,(vi)any hurt that endangers life or which causes the sufferer severe bodily pain and ultimately renders unfit or unserviceable.(2)Whoever abets the commission of an offence under sub-section (1) shall be guilty of abetment of the said offence and shall be liable for the same punishment as is provided for the said offence.
