Section 28 in The Punjab Livestock and Birds Diseases Act, 1948
28. Penalties for contraventions of Acts, Regulations and Rules.
- Whoever, -(a)removes from any part of the [State] of [Punjab] [Substituted for the words 'East Punjab' by the Adaptations of Laws Order, 1950.] any [livestock or bird] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.], alive or dead, or any part of [livestock or bird], or any fodder, bedding or other thing in contravention of a notification issued under section 9, or imports [livestock or bird] in contravention of sub-section (2) of that section;(b)holds or promotes or takes part in any market, fair, exhibition or other concentration of [livestock or birds] in contravention of a notification issued under section 10;(c)sells or otherwise traffics in, or attempts to sell or traffic in, an infective [livestock or bird], or in anything mentioned in section 11 which may carry infection, or the carcass of a [livestock or bird] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.] which at the time of its death was infective in contravention of section 11;(d)being a common carrier fails to cleanse or disinfect any vessel or vehicle used for the transport of [livestock or birds] in such manner as may be required under sub-section (1) of section 12 or as may be required by the Inspector under sub-section (2) of that section;(e)fails in contravention of section 13, to report that [livestock or bird] is infective;(f)fails to comply with an order made by an Inspector under sub-section (1) of section 15;(g)fails to comply with an order made by the Veterinary Surgeon under Section 18A or under sub-section 19;(h)removes any [livestock or bird] or thing from any infected place in contravention of section 24;shall be punishable with fine which may extend, in the case of a first conviction, to one hundred rupees, and in the case of a second or subsequent conviction, to five hundred rupees.
