Section 29 in Bihar Preservation and Improvement of Animals Act, 1955
29. Penalty for contravention of other provisions of this Chapter.
- If a person -(a)keeps a bull in contravention of the provisions of this Chapter or of any Rule made under this Act or of any terms or conditions of a licence;(b)neglects or fails to submit a bull for inspection when required to do so under Section 24;(c)obstructs or resists castration of a bull as required under Section 35; or(d)neglects or fails to produces a licence when required to do so under Section 26;he shall be punishable with fine which may extend to twenty-five rupees and, in the case of a second or any subsequent offence, with fine which may extend to fifty rupees.Explanation. - In this Section-person includes the authorities of any institution keeping a bull.
