Section 6 in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990
6.
Any person who in street with in the limits of the towns of Jammu or Srinagar or on the roads to which this Act is applicable commits any of the following offences, shall on conviction before a judicial Magistrate be liable to the fine which may extend to one thousand rupees and in default of the payment there of to simple imprisonment which may extend to three weeks, namely :-
