 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
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) or section 22; or (d) obstructs or willfully delays any person or police officer referred to in section 25 in the exercise of power 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 provide 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 extent to three months, or with both.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back