Section 8 in The Punjab Prohibition of Cow Slaughter Act, 1955
8. Penalty.
(1)Whoever contravenes or attampts to contravene or abets the contravention of the provision of [Section 3, Section 4-A Section 4-B or Section 5] [See Haryana Act 6 of 1980.] shall be guilty of an offence punishable with rigorous imprisonment for a term which may extend to [five years or with fine which may extend to five thousand rupees] or with both.(2)Whoever fails to lodge the information in the manner and within the time stated in sub-section (2) of section 4 shall be guilty of an offence punishable with simple imprisonment for a term which may extend to one year or with fine which may extend to two hundred rupees or with both.(3)Burden of Proof. - In any trial for an offence under sub-section (1) or sub-section (2) the burden of proving that the slaughtered cow belonged to the class specified in clause (a) or (b) of sub-section (1) of section 4 shall be on the accused.
