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State of Karnataka - Section

Section 93 in Karnataka Police Act, 1963

93. Punishment for cruelty to animals.

- Whoever cruelly beats, goads, overworks, illtreats, or tortures or causes or procures to be cruelly beaten, goaded, overworked, ill-treated or tortured any animal shall, on conviction, be punished with imprisonment which may extend to one month or with fine which may extend to one hundred rupees, or with both.