5. [ Penalty for employing animal unfit for labour. [Sections 5 to 5-C Substituted for the original Section 5 by Bengal Act 3 of 1900.]
- If any person employees in any work or labour any animal which, by reason of any disease, infirmity, wound, sore or other cause, is unfit to be so employed, or permits any such unfit animal in his possession or under his control to be so employed, he shall be punished with fine which may extend to one hundred rupees.
