Section 283 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
283. Power to establish cattle-pounds and appoint pound-keepers.
(1)Notwithstanding anything contained in any law for the time being in force, every Council within the limits of its jurisdiction shall, from time to time, appoint such places as it thinks fit to be public pounds, and may appoint suitable persons to be keepers of such pounds.(2)Every pound-keeper so appointed, shall, in the performance of his duties, be subject to the direction and control of the Council.
