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State of Maharashtra - Section

Section 119 in Maharashtra Police Act

119. Punishment for cruelty to animals.

Whoever in any place in any area for which a Commissioner has not been appointed cruelly beats, goads, overworks, ill-treats or tortures, or causes or procures to be cruelly beaten, goaded, over-worked, ill-treated or tortured any animal, shall, on conviction, be punished with imprisonment which may extend to one month or with fine which may extend to two thousand five hundred rupees, or with both.