Section 7 in The M.P. Pashu (Niyantran) Adhiniyam, 1976
7. Penalties.
(1)If any person contravenes any order made under Section 4, he shall on conviction be punished with imprisonment for a term which may extend to one year or with fine.(2)Any Court trying the contravention of an order may direct that any cattle in respect of which the Court is satisfied that the order has been contravened, and any vehicle or vessel or animal which the Court is satisfied has been used with the knowledge of the person having the control thereof for carrying such cattle, shall be forfeited to Government.
