Section 2 in The Bengal Cruelty to Animals Act, 1869
2. Penalty on cruelty to animals.
- Every person who shall cruelly and wantonly beat, ill-treat, abuse, torture, overdrive or overload, or cause to be beaten, ill-treated, abused, tortured over driven or overloaded, any animal, shall be liable to a fine which may extend to one hundred rupees.
