Section 8(2) in The U.P. Prevention of Cow Slaughter Act, 1955
(2)Whoever fails to lodge the information in the manner and within the time stated in sub-section (2) of Section 4 [or contravenes the provision of sub-section (1) of Section 5-A] [Inserted by U.P. Act 24 of 1979, (w.e.f. 29-6-1979).] shall be guilty of an offence punishable with simple imprisonment for a term which may be extend to one year or with fine which may extend to two hundred rupees or with both.
