Section 31 in The Punjab Livestock and Birds Diseases Act, 1948
31. Penalty for placing carcass of infective
[livestock or bird] [Substituted for the words 'Animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.] in river. - Whoever places or causes or permits to be placed, in any river, canal or other water, 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 of being infective shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend in the case of a first conviction to one hundred rupees or in the case of a second or subsequent conviction to five hundred rupees, or with both imprisonment and fine.
