The Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009

31. Penalty for issuing vaccination certificate without authority or administering defective vaccine. –

If any person issues a vaccination certificate,-

a.      without authority or competence in that behalf, or

b.     after administering the vaccine which is known to be defective in any manner, he shall be guilty of an offence punishable with a fine of five thousand rupees or in case of non-payment of fine with imprisonment which may extend to one month, and in the case of any subsequent offence, with fine of ten thousand rupees or with imprisonment which may extend to three months.