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Union of India - Section

Section 99 in The Delhi Police Act, 1978

99. Punishment for cruelty to animals.

- Whoever in any place cruelly beats, goads, overworks, ill-treats or tortures or causes, or procures to be cruelly beaten, goaded, overworked, ill-treated or tortured, any animal shall, on conviction, be punished with imprisonment which may exten to one month, or with fine which may exten to one hundred rupees, or with both.