Section 7(2) in The Karnataka Cattle Trespass Act, 1966
(2)(i)The cultivator or occupier of any land, or(ii)any person who has advanced money for the cultivation of the crop or produce of any land, or(iii)the vendee or the mortgagee of the crop or produce of any land or of any part of such crop or produce,may seize or cause to be seized any cattle trespassing on such land and doing damage thereto or to any crop or produce thereon.
