89. Police Officer may take charge of stray cattle. - [In any areas outside the charge of a Commissioner] a Police Officer may take charge of any animal falling under the provisions of the Cattle Trespass Act, 1871, [ [* * * * * or,] as the case may be, under the Hyderabad Cattle Trespass Act,] which may be found straying in a street, and may take or send the same to the nearest pound, and the owner and other persons concerned shall thereon become subject to the provisions of the [relevant Act.]
