Section 30 in The Punjab Livestock and Birds Diseases Act, 1948
30. Penalty for bringing infective
[livestock or birds] [Substituted for the words 'Animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.] to market. - Whoever brings or attempts to bring into any market, fair, exhibition or other concentration of [livestock or birds] any [livestock or birds] which may extend in the case of a first conviction to one hundred rupees or in the case of a second or subsequent conviction to five hundred rupees.
