(2)Any person may seize any cattle not being kept in confinement or under restraint as required by this section and may take or send same to the nearest cattlc-pound, and the owner and other persons concerned shall thereon become subject to the provisions of the Cattle Trespass Act, 1871 (I of 1871) [***] [The portion beginning with the words 'or of that Act' and ending with the words 'as the case may be', was deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]. All officers of Police and all police-patels and all members of the village police shall, when required, aid in preventing resistance to such seizure and rescues from persons making such seizures.
