Section 12 in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
12. Penalty.
(1)whoever contravenes or attempts to contravene or abets the contravention of the provisions of section-3 or section-5 or section-6 or section-7 shall on conviction be punished with a rigorous imprisonment of either description for a term which shall not be less than one year but may extend to 10 years and with fine which may extend to ten thousand rupees.(2)whoever contravenes or attempts to contravene or abets the contravention of the provisions of sub section (a) and (b) of section 4 shall on conviction be punished with rigorous imprisonments of either description for or term which may extend up to 3 years and with a fine which may extend to 5 thousand rupees.Provided that except for special and adequate reasons to be recorded in the judgment of the court such imprisonment shall not be less than six months and such fine shall not be less than one thousand rupees.(3)whenever a vehicle is found to have been used in transportation of Cattle or beef contravening any provision of this Act the vehicle shall be forfeited to the State Government.
