Section 8 in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990
8.
If any person employs in any animal in any work or labour which by reason of any disease, infirmity, wound, sore or other cause is unfit to be employed or permits any such animal in his possession or under his control to be so employed, shall be liable to be punished with a fine of Rs 50 and in default of its payment, to imprisonment for two weeks. In such cases the judicial Magistrate may direct that the animal in respect of which the offence is proved to have been committed shall be sent for treatment and care to the state veterinary Hospital and be there detained until it is in the provision of a veterinary doctor or Medical Authority of the Hospital.
