Section 8A in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990
8A. Person in possession liable in certain cases.
- For the purpose of section 3A and 8, an owner or other person in possession or control of an animal shall be deemed to have committed an offence. If he has failed to exercise reasonable care and supervision with a view to prevention of such offence, and for the purposes of section 5, If he has failed to prove that he has exercised such care and supervision.
