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State of Rajasthan - Section
Section 71 in Rajasthan Forest Act, 1953
71. [ Power to alter fines fixed under the central Act No. 1 of 1871. [Substituted by Act No. 15 of 2013, dated 9.4.2013.]
- The State Government may, by notification in the Official Gazette, direct that, in lieu of the fines fixed under the Cattle Trespass Act, 1871 (Central Act No. 1 of 1871) as adapted to the State of Rajasthan there shall be levied for each head of cattle impounded under Section 70 of this Act, such fines as it thinks fit, but not exceeding the following, that is to say-]| For each elephant | -Twenty five rupees |
| For each camel | -Twenty five rupees |
| For each buffalo, horse, mare, gelding, colt, pony, filly,mule, bull, bullock, cow or heifer. | Ten rupees |
| For each calf, ass pig, ram, ewe, sheep lamb, goat or kid. | One rupee |