Section 5(1) in The Karnataka Cattle Trespass Act, 1966
(1)The District Magistrate shall appoint any police patel of a village entitled under a notification under sub-section (2) of section 3, to use the pound, as the pound-keeper for such pound:Provided that where it is deemed necessary the District Magistrate shall appoint a person other than such police patel as the pound-keeper of such pound.
