Section 28 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
28. Penalty for placing carcass of infective animal in river, etc.
- Whoever places or causes or permits to be placed in any river, lake, canal or other water within such distance from the shore, as may be prescribed, the carcass or any part of the carcass of any animal which at the time of its death was infective or which was destroyed on account of its being infective or suspected to be infective in contravention of the provisions of section 22 shall, on conviction, be punished, in the case of a first conviction, with imprisonment for a term which may extend to six months, or with fine which may extend to one hundred rupees, or with both, and in the case of a subsequent conviction, with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
