Section 15 in Bihar Preservation and Improvement of Animals Act, 1955
15. Penalties.
(1)Whoever -(a)fails to segregate any animal as required by Section 6; or(b)fails to render every facility and assistance to Veterinary Officer as required by Section 8; or(c)fails to comply with the order of a Veterinary Officer made under subsection (1) of Section 10; or(d)fails to comply with an order made under Section 11; or(e)organises, holds or promotes, as the case may be, any animal market, animal fair, animal exhibition or other concentration of animals in contravention of the provisions of Section 9; or(f)fails to render every facility and assistance to Veterinary Officer as required by Section 12; shall be punished with fine which may extend to twenty-five rupees.(2)If any person having been convicted of any offence punishable under any of the clauses or sub-section (1) is again guilty of any offence punishable under that clause or is guilty of any offence punishable under any of the other clauses, he shall be punished for every such subsequent offence with fine which may extend to fifty rupees.
