Section 162(1) in The Maharashtra Village Panchayats Act, 1959
(1)Notwithstanding anything contained in any law for the time being in force, every Panchayat within the limits of its jurisdiction shall, from time to time, appoint such places as it thinks fit to be public pounds, and may appoint to be keepers of such pounds such persons as may be approved by the [Block Development Officer] [These words were substituted for the words 'District Magistrate' by Maharashtra 10 of 1992, Section 5.]. The duties of pound keepers shall be such as may be prescribed.
