Section 12(2) in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020
(2)Whoever contravenes any of the provisions other than section 4, shall on conviction, be punished with imprisonment which shall not be less than three years but which may extend to five years or with fine which shall not be less than fifty thousand rupees but which may extend to five lakh rupees or with both.
