Section 6 in Kerala Animals and Birds Sacrifices Prohibition Act, 1968
6. Penalties
(1)Whoever contravenes the provisions of section 3 shall be punishable with fine which may extent to three hundred rupees.(2)Whoever contravenes the provisions of section 4 shall be punishable with fine which may extend to three hundred rupees:Provided that if the offender is an officer, servant, authority trustee or priest of the temple or the holder of any office in receipt of emoluments or prequisites for the performance of any service in the temple, he shall be punishable with simple imprisonment for a terms which may extend to three months, or with fine which may extend to three hundred rupees, or with both.(3)Whoever contravenes the provisions of section 5 shall be punishable with simple imprisonment for a term which may extend to three months, or with fine which may extent to three hundred rupees, or with both.
