Section 16 in The Bengal Diseases Of Animals Act, 1944
16. Penalties.
(1)Whoever-(a)having reason to believe that [any livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] is infective fails to give information as required by sub-section (1) section 3, or(b)fails to segregate any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] as required by section 4, or(c)contravenes the provisions of section 6, or(d)fails to render every facility and assistance to a [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] as required by section 7, or(e)fails to comply with the order of a [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] made under sub-section (1) of section 8, or(f)fails to comply with an order made under section 9, or(g)organises, holds or promotes, as the case may be, any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] market, [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] fair, [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] exhibition or other concentration of [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] in contravention of the provisions of section 10, or(h)fails to render every facility and assistance to a [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] as required by section 11, or(i)contravenes any of the provisions of section 13,shall be [punished with fine which fine which may extend to five hundred rupees] [Substituted by Act No. 9 of 2008, dated 17.4.2008.].(2)If any person having been convicted of an offence punishable under any of the clauses (a) to (i) of sub-section (1) is again guilty of any offence punishable under that clause or is guilty of any offence punishable under any of the remaining said clauses he shall be [punished for every such subsequent offence with fine which may extend to one thousand rupees] [Substituted by Act No. 9 of 2008, dated 17.4.2008.].
