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Union of India - Section
Section 15 in The Cattle-Trespass Act, 1871
15. Delivery to owner disputing legality of seizure but making deposit.
- If the owner or his agent appear and refuse to pay the said fines and expenses, on the ground that the seizure was illegal, and that the owner is about to make a complaint under section 20, then, upon deposit of the fines and charges incurred in respect of the cattle, the cattle shall be delivered to him.| [Gujarat].- Same as that of Maharashtra.[Bombay Act 13 of 1959, Section 7 and Gujarat A.L.O., 1960.][Madhya Pradesh].- In its application to the State of Madhya Pradesh, for Section 15, substitute the following section, namely:15. Delivery of cattle to owner disputing legality of seizure but making deposit.- If the owner or his agent appears and refuses to pay the said fines and expenses, and to deposit the said amount of security and to make the said declaration, on the ground that the seizure was illegal and that the owner is about to make a complaint under section 20, then upon deposit of the fines and charges incurred in respect of the cattle as well as the amount of security and upon making a declaration as required by section 12-A, the cattle shall be delivered to him.[C.P. and Berar Act 27 of 1949, Section 5 (w.e.f. 6-5-1949) and Madhya Pradesh Act 23 of 1958, Section 3 and Sch.][Maharashtra].- In its application to the State of Maharashtra, Section 15 shall be renumbered as sub-S. (1) of that section, and after sub-S. (1), as so renumbered, insert the following sub-section, namely:(2) If on any complaint referred to in sub-section (1) the seizure is declared to be lawful, or if the owner or his agent fails to make such complaint within period of four weeks from the date of delivery of the cattle to him, the pound-keeper shall require such owner or agent to make a declaration and to deposit the amount of security as required by section 12-A. If the owner or his agent fails to make such declaration or to deposit such amount, the cattle delivered to him under sub-section (1) shall be seized again for the purpose of section 16.[Bombay Act 13 of 1959, Section 7 (w.e.f. 19-3-1959) and Maharashtra Adaptation of Laws Order, 1961.] |