Section 25 in The Karnataka Animal Diseases (Control) Act, 1961
25. Penalty for placing carcass of infected animal in river, etc.
Whoever places or causes or permits to be placed in any river, lake, canal or other water or in the sea within such distance from the shore as may be prescribed, the carcass or any part of the carcass of any animal which at the time of its death was infected or which was destroyed as being infective or suspected of being infective, shall be punished in thecase of a first conviction with imprisonment for a term which may extend to six months or with fine which may extend to one hundred rupees or with both, and in the case of a second or subsequent conviction with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.
