Section 7A in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990
7A. Penalty for being in possession of the skin of the goat killed with unnecessary cruelty.
- If any person, has in his possession the skin of a goat, and has the reason to believe that the goat has been killed in an unnecessarily cruel manner, he has been punished with a fine which may extend to one hundred rupees, or with imprisonment which may extend to three months. Or with both, and the skin has been confiscated.
