Section 12(2) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
(2)whoever contravenes or attempts to contravene or abets the contravention of the provisions of sub section (a) and (b) of section 4 shall on conviction be punished with rigorous imprisonments of either description for or term which may extend up to 3 years and with a fine which may extend to 5 thousand rupees.Provided that except for special and adequate reasons to be recorded in the judgment of the court such imprisonment shall not be less than six months and such fine shall not be less than one thousand rupees.
