Section 14 in Rajasthan Animals and Birds Sacrifice (Prohibition) Act, 1975
14. Penalties.
(1)Whoever being required to furnish any information or make any statement under this Act furnishes any information or makes any statement which he knows to be false or whoever wilfully fails to hand over to the Government or obstructs in taking over by the Government of any fixed asset or document belonging to the undertaking or wilfully suppresses or damages or destroys such fixed asset or documents which is to be taken over by the Government, shall be punishable with imprisonment, for a term which may extend to two years or with fine which may extend to twenty thousand rupees or with both and in the case of a continuing offence with an additional fine which may extend to five hundred rupees for every day after the first during which the offence continues.(2)Whoever fails, without reasonable cause to comply with any of the provisions of this Act or the rules made thereunder or any direction or order issued in pursuance thereof shall, if the case be not governed by sub-section (1) be punishable with fine which may extend to twenty thousand rupees and in the case of a continuing offence with an additional fine which may extend to five hundred rupees for every day after the first during which the offence continues.(3)No court shall take cognizance of an offence punishable under this section except with the previous sanction of the Government or of an officer authorised by them in this behalf.(4)Not withstanding anything contained in sections 28 to 30 of the Code of Criminal Procedure 1973 (Central Act 2 of 1974), it shall be lawful for any Magistrate of the first Class specially empowered by the Government in this behalf to impose a sentence of line exceeding five thousand rupees when awarding punishment under sub-section (1) or (2).
