Section 18 in Mizoram Animal (Control & Taxation) Act, 2014
18. Provision of punishment as to taxation, etc.
- Any person who,(1)contravenes the provisions of animal taxation under Chapter IV, or(2)keeps animals in any premises in contravention of the provisions of this Act, shall be punished with a fine which may extend to two hundred rupees and for every subsequent offence with a fine of three hundred rupees in each case of such subsequent offence.
