Section 15(1) in Bihar Preservation and Improvement of Animals Act, 1955
(1)Whoever -(a)fails to segregate any animal as required by Section 6; or(b)fails to render every facility and assistance to Veterinary Officer as required by Section 8; or(c)fails to comply with the order of a Veterinary Officer made under subsection (1) of Section 10; or(d)fails to comply with an order made under Section 11; or(e)organises, holds or promotes, as the case may be, any animal market, animal fair, animal exhibition or other concentration of animals in contravention of the provisions of Section 9; or(f)fails to render every facility and assistance to Veterinary Officer as required by Section 12; shall be punished with fine which may extend to twenty-five rupees.
