Indian Penal Code, 1860

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Sections	Particulars
Chapter XIV	Of Offences Affecting The Public Health, Safety, Convenience, Decency And Morals
289	Negligent conduct with respect to animal
Description	Whoever knowingly or negligently omits to take such order with any animal in his possession as is sufficient to guard against any probable danger to human life, or any probable danger of grievous hurt from such animal, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.