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Union of India - Section

Section 13 in The Glanders and Farcy Act, 1899

13. Penalty for refusing to comply with notice under section 9, or for removing horse contrary to section 11.-

Whoever refuses or neglects to comply with any notice issued by the Inspector under section 9, or removes any horse in contravention of section 11, shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to fifty rupees, or with both.