Section 5 in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990
5. Penalty for performing Phooka operation on any animal.
- If any person performs upon any cow or milch animal the operation called phooka or permits such operation to be performed upon any such animal in his possession or under his control, he shall be punished with a fine of Rs.500 or with imprisonment for a term which may extend to six months, or with both.Explanation. - Phooka includes any process of introducing air or any substance into the female organ of a milch animal with object of drawing off from the animal any secretion of milk.
