- Whoever -(a)fails to comply with or contravenes the terms of any notification issued under section 5, or(b)fails to report that an animal is infective as required by section 6, or(c)fails to comply with an order made by an Inspector under sub-section (1) of section 8, or(d)being a common carrier, fails to cleanse or disinfect any vessel or vehicle used for the transport of animals in such manner as may be required under sub-section (1) or sub-section (2) of section 9, or(e)fails to comply with an order made by a Veterinary Surgeon under section 10, or(f)removes any animal or thing from any infected Area or place in contravention of section 14, shall be punished with fine which may extend to fifty rupees in the case of a first conviction and to one hundred rupees in the case of second or subsequent conviction whether under the same or any other clause of this section.
