Section 8(1) in The Punjab Prohibition of Cow Slaughter Act, 1955
(1)Whoever contravenes or attempts to contravene or abets the contravention of the provision of [Section 3, Section 4A, Section 4B or Section 5] [Substituted vide Punjab Act 2 of 1981.] shall be guilty of an offence punishable with rigorous imprisonment for a term which may extend to two years or with fine which may extend to one thousand rupees or with both.
