(1)No person shall knowingly consume or cause to be consumed, prepare or cause to be prepared, sell, distribute or keep, ostensible for human consumption the flesh of any animal which has died on account of natural causes.Explanation :- (i) It shall be a defence to a prosecution under this section that the flesh was consumed as a matter of custom or as a matter of right on account of services rendered in removing dead cattle or on any other ground.(ii)The onus of proving that preparation, selling, keeping or distribution of such flesh was not intended for human consumption shall lie on the accused.(2)Any police officer may arrest without warrant any person reasonably suspected of having contravened any provision of sub-section (1).(3)Whoever contravenes any provision contained in sub-section (1) shall be punishable with imprisonment which may extend to six months or with fine or with both.
