Section 16 in The M.P. Live-Stock Improvement Act, 1950
16. Penalty for unauthorised marking.
- If any person without lawful minority brands or causes to be branded any bull with any mark prescribed under this Act or with any mark resembling such prescribed mark intending by means of that resemblance to practice deception, he shall be liable to imprisonment winch may extend to three months or with a fine which may extend to five hundred rupees.
