LexSection 99 — Punishment for cruelty to animals.
The Delhi Police Act, 1978
Whoever in any place cruelly beats, goads, overworks, ill-treats or tortures or causes, or procures to be cruelly beaten, goaded, overworked, 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 one hundred rupees, or with both.Open in Lexace · Ask the AI about this section