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State of Punjab - Section

Section 9 in The Stage Carriages Act, 1861

9. Penalty for ill-treating animals.

- Any person who shall cruelly beat, ill-treat, over-drive, abuse, torture, or cause or procure to be cruelly beaten, ill-treated, over-driven, abused or tortured, any horse employed in drawing or harnessed to any stage-carriage, or who shall harness or to drive in any stage-carriage any horse which from sickness, age, wounds, or other cause is unfit to be driven in such stage-carriage, shall for every such offence be liable to a fine not exceeding one hundred rupees.