Section 7 in Mizoram Animal (Control & Taxation) Act, 2014
7. Seizure of animals.
(1)It shall be lawful for any person who is the owner of any land or property, whether private or public, to seize or cause to be seized any animal trespassing upon such land or property causing damage thereto and to take it to any member of the Village Council concerned or in their absence, to the Secretary of the Village Council concerned, who shall cause such animal to be tied at such place or enclosure as may be set apart by the Village Council concerned.(2)If any animal trespassing upon any land or property or causing damage thereto under subsection (1), while getting seized, meets with an accident or gets hurt by falling on the ground or into a ditch or precipice, even to the extent of death as a result thereof, the owner of the land or property shall not be liable to pay damages to the owner of such animal.Provided that in such case the Village Council concerned shall return or cause to be returned the carcass of such animal in full to its lawful owner at the earliest possible.(3)Every Village Council shall keep registers for the animals seized and brought under sub-section (1) and also for the animals mentioned in sub-section (2) of this section.(4)When any animal is brought under sub-section (1), the Village Council shall cause to be entered in a register-(a)the number and description of such animals;(b)the day and hour on and at which they were brought;(c)the name and full residential address of the person who made the seizure; and(d)the name and full residential address of the owner (s), if known, and shall cause to be given to the person who seized it or his agent a copy of the entry.(5)When seizure of animals takes place under this section the Village Council shall, within twenty four hours of the time when the animals were brought under sub-section (1) through a Village Crier announce such seizure to the people of the village or the locality.
