Section 26 in The Prevention Of Cruelty To Animals Act, 1960
26. Offences.—
If any person—(a)not being registered under this Chapter, exhibits or trains any performing animal; or(b)being registered under this Act, exhibits or trains any performing animal with respect to which, or in a manner with respect to which, he is not registered; or(c)exhibits or trains as a performing animal, any animal which is not to be used for the purpose by reason of a notification issued under clause (ii) of section 22; or(d)obstructs or wilfully delays any person or police officer referred to in section 25 in the exercise of powers under this Act as to entry and inspection; or(e)conceals any animal with a view to avoiding such inspection; or(f)being a person registered under this Act, on being duly required in pursuance of this Act to produce his certificate under this Act, fails without reasonable excuse so to do; or(g)applies to be registered under this Act when not entitled to be so registered;he shall be punishable on conviction with fine which may extend to five hundred rupees, or with imprisonment which may extend to three months, or with both.
