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State of Jharkhand - Section

Section 3 in Bengal Cruelty to Animals Act, 1869

3. Penalty on baiting animals, inciting them to fight.

- Every person who shall incite any quardrupeds or birds, whether domestic or wild, to fight, or shall bait any animals, or shall aid or shall abet in so doing, shall be liable to a fine which may extend to fifty rupees.