Section 29 in The Punjab Livestock and Birds Diseases Act, 1948
29. Penalty for keeping or grazing infective
[livestock or bird] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.] in unenclosed land.- Whoever keeps or grazes in or on any forest, open field, road side, or other unenclosed land to which other persons have a right to access for their [livestock or birds] any [livestock or birds] which he knows to be infective shall be punishable with fine which may extend in the case of a first conviction to one hundred rupees or in the case of second or subsequent conviction to five hundred rupees.
