Section 12 in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020
12. Penalties.- (1) Whoever contravenes the provisions of section 4, shall on conviction, be punished with imprisonment which shall not be less than three years but which may extend to seven years or with a fine which shall not be less than fifty thousand rupees per cattle but which may extend to five lakh rupees or with both. In the case of second and subsequent offence with a further fine which shall not be less than one lakh rupees but which may extend to ten lakh rupees along with imprisonment which may extend to seven years.
(2)Whoever contravenes any of the provisions other than section 4, shall on conviction, be punished with imprisonment which shall not be less than three years but which may extend to five years or with fine which shall not be less than fifty thousand rupees but which may extend to five lakh rupees or with both.(3)Whoever contravenes any of the provisions of the rules made under this Act shall on conviction, be punished with imprisonment which shall not be less than three years but which may extend to five years and with fine which may extend to fifty thousand.
