Section 19 in The Karnataka Cattle Trespass Act, 1966
19. Officers and pound-keepers not to purchase cattle at sales under the Act.-
(1)No officer of police, or other officer or pound-keeper appointed or authorised to perform any function under this Act shall directly or indirectly, purchase any cattle at a sale under this Act.(2)No pound-keeper shall release or deliver any impounded cattle otherwise than in accordance with the provisions of this Chapter unless such release or delivery is ordered by a competent court of law.
