Section 168B in The Maharashtra Village Panchayats Act, 1959
168B. Removal of cattle to specified places.
(1)If a Mamlatdar, Tahsildar, Naib-Tahsildar or Mahalkari is satisfied that the crops of grass standing on any agricultural land or grazing land set apart for the use of cattle or one or more villages within the jurisdiction of a Panchayat are likely to be damaged by cattle belonging to any persons (whether or not residents of such village or villages), who own more than twenty head of cattle, he may, by special or general order, direct the owner of such cattle to remove or cause to be removed within a period specified in the order, all or any of the cattle to such place or places within the State as may be specified in the order.(2)If the owner of the cattle fails to remove the cattle as directed under subsection (1), the Mamlatdar, Tahsildar, Naib-Tahsildar or Mahalkari, as the case may be, may direct a police officer not below the rank of a head constable to remove or cause to be removed such cattle to the place or places specified in the order.(3)If the Mamlatdar, Tahsildar, Naib-Tahsildar or Mahalkari is satisfied that the order issued by him under sub-section (1) is contravened by any owner or keeper of cattle, he may impose a fine not exceeding five hundred rupees. Any fine so imposed, may, on failure of such owner or keeper to pay the same within the specified time, recovered by sale of all or any of the cattle ordered to be removed under sub-section (l).]
