Section 13(1) in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
(1)Whoever contravenes or attempts to contravene or abets the contravention of the provisions of section 3 or 4 shall be guilty of an offence punishable with rigorous imprisonment for a term which shall not be less than three years and may extend to ten years and fine which shall not be less than thirty thousand rupees and may extend to one lac rupees. In case of default in payment of fine, additional imprisonment, which may extend to one year, may be imposed in lieu of the fine.
