Section 12 in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976
12. Power to take bond to produce cattle before Magistrate.
- Where a police officer; not below the rank of Sub-Inspector; has reason to believe that an offence under this Act has been committed in respect of any cattle, he may inform the person who appears to have committed the offence that he is making a complaint against the person before a Magistrate and direct the person to give a bond, with two sureties, that he shall produce the cattle before the Magistrate, from time to time, when required, until the complaint is disposed of.
