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State of Andhra Pradesh - Section

Section 5D in The Prevention Of Cruelty To Animals Act, 1313 F

5D. Penalty for using prohibited bit or harness

Any. person who uses or causes to be used or with intent to use has in his possession any bit or harness for animals the use of which has been prohibited by rules made under this Act, he shall be punished with fine which may extend to fifty rupees.