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State of Andhra Pradesh - Section

Section 3A in The Prevention Of Cruelty To Animals Act, 1313 F

3A. Penalty for causing birds or animals to fight

Any person who in any street or open space or in any other place or in his house causes birds or animals to fight or for the purpose of pigeon-flying keeps pigeons hungry and thirsty to cause them to fly or hang them head downward to make them disgorge their grain and water, he shall be punished with simple imprisonment for a term which may extend to one month or with fine which may extend to one hundred rupees or with both.