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Union of India - Section
Section 18 in The Cattle-Trespass Act, 1871
18. Application of fines and unclaimed proceeds of sale.
- [Repealed by A.O. 1937.| [Andaman and Nicobar Islands].- In its application to Union Territory of Andaman and Nicobar Islands, after Section 17, insert the following section, namely:18. Application of fines.- Notwithstanding anything contained in section 12 or section 17, the fines levied in respect of every head of cattle impounded in any pound within the local limits of the jurisdiction of any local authority shall be sent to that local authority and the local authority shall utilise the sums so received for(a) paying the remuneration of the pound-keeper; and(b) meeting the expenses incurred for any of the purposes connected with the execution of this Act, other than the construction and maintenance of pounds, and credit the balance, if any, to its fund.Regulation 3 of 1975, Section 2.[Orissa].- In its application to State of Orissa, after Section 17, insert the following section, namely:18.- All sums received on account of fines and the unclaimed proceeds of the sale of cattle shall be sent to the local authority concerned and out of those sums there shall be paid(a) the remuneration of the pound-keepers;(b) the expenses incurred for the construction and maintenance of pounds, or for any other purposes connected with the execution of this Act and the surplus, if any, shall be credited to the fund of the said Local Authority.Orissa Acts 15 of 1948, Section 2 and Sch. I; 22 of 1950, Section 2 and Sch. II; and 23 of 1950, Section 2 and Sch. II. |