Section 9 in Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 2015
9. Punishment for causing hurt.
(1)Whoever causes bodily pain, disease or infirmity to any camel is said to cause hurt.(2)Whoever intentionally causes hurt to a camel shall, on conviction, be punished with rigorous imprisonment for a term which may extend to two years and with fine which may extend to three thousand rupees.(3)Whoever abets the commission of an offence under sub-section (2), shall be guilty of abetment of the said offence and shall be liable for the same punishment as is provided for the said offence.
