Section 32 in The Punjab Livestock and Birds Diseases Act, 1948
32. Penalty for disinterring carcass of diseased
[livestock or bird] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.]. - Whoever, without lawful authority, disinters or causes to be disinterred the carcass or part of the carcass of any [livestock or bird] which at the time of its death was infective or which has been destroyed as being infective or suspected or being infective shall be punishable with fine which may extend in the case of a first conviction to [five hundred rupees] [Substituted vide Act 3 of 1987.] or in the case of a second or subsequent conviction to [two thousand rupees.] [Substituted vide Act 3 of 1987.]
