Section 4 in Bihar Preservation and Improvement of Animals Act, 1955
4. Penalties.
- Whoever contravenes or attempts to contravene or abets the contravention of any of the provisions contained under Section 3 shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.[CHAPTER-IIA] [Inserted by Act 59 of 1982.]
