Section 8 in The Uttar Pradesh Prevention Of Cow Slaughter Act, 1955
8. Penalty
(1)Whoever contravenes or abets the contravention of the provisions of Section 3, Section 5 or Section 5-A shall be punished with rigorous imprisonment for a term which may extend to seven years and with fine which may extend to ten thousand rupees.(2)Whoever attempts to commit an offence punishable Under sub-section (1) shall be punished with imprisonment for a term which may extend to one-half of the longest term of imprisonment provided for that offence and with such fine as is provided for the offence.
