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Union of India - Section
Section 17 in The Cattle-Trespass Act, 1871
17. Disposal of fines, expenses and surplus proceeds of sales.
- The officer by whom the sale was made shall send to the Magistrate of the District the fines so deducted.The charges for feeding and watering deducted under section 16 shall be paid over to the pound-keeper, who shall also retain and appropriate all sums received by him on account of such charges under section 13.The surplus unclaimed proceeds of the sale of cattle shall be sent to the Magistrate of the District, who shall hold them in deposit for three months, and, if no claim thereto be preferred and established within that period, shall, at its expiry, [be deemed to hold them as part of the revenues of the State] [Substituted by A.O.1937, for "dispose of them as hereinafter provided".].| [Gujarat].- Same as that of Maharashtra.SeeBombay Act 13 of 1959, Section 9 (w.e.f. 19-3-1959) and Gujarat Adaptation of Laws Order, 1960.[Haryana].- Same as that of Punjab.Central Act 31 of 1966, Section 88 (w.e.f. 1-11-1966).[Himachal Pradesh].- Same as that of Punjab, except for the word State at the end for which read Government Himachal Pradesh Act 7 of 1974, Section 6 (w.e.f. 16-3-1974).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 17, after the second paragraph, insert the following, namely:The amount of security required under section 12-A shall be deposited with the pound-keeper.C.P. and Berar Act 27 of 1949, Section 7 (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, in Section 17, after the second paragraph, insert the following, namely:The amount of security required under section 12-A shall be deposited with the pound-keeper. Bombay Act 13 of 1959, Section 9 (w.e.f. 19-3-1959) and Maharashtra Adaptation of Laws Order, 1961.[Orissa].- In its application to the State of Orissa, in Section 17, for the words be deemed to hold them as part of the revenues of the State, substitute dispose of them as hereinafter provided.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.[Punjab and Chandigarh].- In its application to the State of Punjab and Union Territory of Chandigarh, in Section 17, for the words, beginning with deposit for three months and ending with revenues of the State, substitute and if no claim thereto is preferred within six months from the date of deposit or if such claim having been preferred within this period is not established, such proceeds shall stand forfeited to the State.Punjab Act 24 of 1952, Section 4 (w.e.f. 3-12-1952) and Central Act 31 of 1966, Section 88 (w.e.f. 1-11-1966).[Tamil Nadu].- In its application to the State of Tamil Nadu, in Section 17, for the words Magistrate of the District, substitute District Collector. Madras Act 20 of 1957, Section 2 (w.e.f. 11-12-1957). |