Section 298A in The Jammu and Kashmir State Ranbir Penal Code, 1989
298A. Voluntarily killing or slaughtering cow or the like animals.
- Whoever voluntarily slaughters or kills any bovine animal, [whether domesticated or wild] [In section 298-A 'whether domesticated or wild' added and Explanation substituted by Notification No. 8-A/L/84 published in Government Gazette dated 6th Assuj. 1984.], such as an ox, bull, cow or calf, shall be punished with imprisonment of either description which may extend to ten years, and shall also be liable to fine.[Explanation. - The expression "bovine animal" does not include a Gond] [In section 298-A 'whether domesticated or wild' added and Explanation substituted by Notification No. 8-A/L/84 published in Government Gazette dated 6th Assuj. 1984.]
