20. Penalty for keeping or grazing infective animal in unenclosed land.
- Whoever keeps or grazes in or on any forest, open field, roadside, or other enclosed land, to which other persons have a right of access for their animals, any animal which he knows to be infective, shall be punished with fine which may extend in the case of a first conviction to fifty rupees and in the case, of a second or subsequent conviction to one hundred rupees.
