Section 6(2) in Telangana Animals and Birds Sacrifices Prohibition Act, 1950
(2)Whoever contravenes the provisions of section 4 shall be punished with fine which may extend to [six hundred rupees] [Substituted by Act No.15 of 1970.]:Provided that if the offender is an officer, servant, authority, trustee or priest of [any place of public religious worship or adoration] [Substituted by Act No.15 of 1970.] or the holder of an office in receipt of emoluments or perquisites for the performance of any service in [any place of public religious worship or adoration] [Substituted by Act No.15 of 1970.] he shall be punished with simple imprisonment for a term which may extend to three months or with fine which may extend to [six hundred rupees] [Substituted by Act No.15 of 1970.] or with both.
