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State of Tamilnadu - Section

Section 21 in Tamil Nadu Rinderpest Act, 1940

21. Penalty for bringing infective animal to market.

- Whoever brings or attempts to bring into any market, fair, exhibition' or other concentration of animals, any animal which he knows to be infective shall be punished with fine which may extend in market the case of a first conviction to fifty rupees and in the case of a second or subsequent conviction to one hundred rupees.