Section 3 in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990
3. Penalty for cruelty beating, etc., animals in a public place, etc.
- If any person :-(a)overrides, beating or otherwise treat any animals so as to subject it to any unnecessary pain or suffering, etc.(b)binds, keeps, carries or consigns for carriage any animal in such manner or position as to subject it to unnecessary pain or suffering, or(c)offers for sale or without reasonable cause has in his possession any live animal which is suffering pain by reason of mutilation, starvation, overcrowding or other ill treatment, or(d)offers for sale any dead animal or part of a dead animal which he has reason to believe has been killed in an unnecessary cruel manner or,(e)without reasonable cause abandons any animals in circumstances which render it likely that it will suffer pain by reason of starvation or thirst,he shall be punished, in the case of a first offence, with a fine which may extend to fifty rupees, or with imprisonment with a term which may extend to one month and in the case of, a second or subsequent offence committed with in three years of the previous offence, with a fine which may extend to one hundred rupees or an imprisonment of three years or with both.
