Section 13 in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
13. Punishment for intentionally injuring any bovine animal.
- whoever intentionally cause grievous injuries to a bovine animal shall on conviction be punished with rigorous imprisonment for a term which shall not be less than one year but may extend up to three years and with fine which may extend to three thousand rupees.Explanation. - For the purpose of this section grievous injury shall include :-(i)Emasculation (in the case of a bull)(ii)Permanent privation of sight of either eye.(iii)Permanent privation of hearing of either ear.(iv)Privation of any member of joint.(v)Fracture or dislocation of a bone or a tooth.(vi)Any hurt that endangers life or which causes the sufferer severe bodily pain and ultimately render unfit or unserviceable.(2)Whoever abets the commission of an offence under sub-section (1) shall be guilty of abetment of the said offence and shall be liable for the same punishment as provided for the said offence.
