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Union of India - Section
Section 10 in The Cattle-Trespass Act, 1871
10. Cattle damaging land.
- The cultivator or occupier of any land, or any person who has advanced cash for the cultivation of the crop or produce on any land, or the vendee or mortgagee of such crop or produce, or any part thereof, may seize or cause to be seized any cattle trespassing on such land, and doing damage thereto or to any crop or produce thereon, and [send them or cause them to be sent within twenty-four hours] [[Substituted by Act 1 of 1891,Section 3, for "take them or cause them to be taken without unnecessarydelay".]] to the pound established for thevillage in which the land is situate.Police to aid seizures. - All officers of police shall, when required, aid in preventing (a) resistances to such seizures, and (b) rescues from persons making such seizures.| [Gujarat].- In its application to the State of Gujarat, in Section 10 is the same as in Maharashtra, except that for the words State of Bombay (i.e.,Maharashtra), words State of Gujarat shall be substituted.Gujarat Adaptation of Laws (8th Amendment) Order, 1961.[Himachal Pradesh].- In its application to the State of Himachal Pradesh, in Section 10, after the words or any part thereof, insert or any person authorised in this behalf, either by name or by virtue of office, by Government,.Himachal Pradesh Act 7 of 1974, Section 3 (w.e.f. 16-2-1974).[Maharashtra].- In its application to the State of Maharashtra, in Section 10, after the words or any part thereof insert the following, namely:or a watch and ward appointed by a panchayat established under Bombay Village Panchayats Act, 1933 or any corresponding law in force in any part of the State of Maharashtra, or any person authorised by State Government in this behalf, either by name or by virtue of office.Bombay Acts 34 of 1950, Section 2 and 13 of 1959, Section 4 read with Maharashtra Adaptation of Laws Order, 1961.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, for Section 10, substitute the following section, namely:10. Seizure of cattle trespassing on land and doing damage and causing hurt, etc.- The owner or occupier of any land or the person having interest in any land may seize or cause to be seized any cattle trespassing on such land and doing damage thereto or to any crop, produce or property thereon belonging to such owner, occupier or interested person, or causing hurt or injury or obstruction to any of them or to any person by leave or licence present on, or having charge of, such land or of any such crop, produce or property, and send them or cause to be sent within twenty-four hours to the pound established for the local area in which the land is situate.All officers of police shall, when required, aid in preventing (a) resistance to such seizures and (b) rescues from persons making such seizures.C.P. and Berar Act 12 of 1935, Section 2 (w.e.f. 30-3-1935) read with Section 119 of the State Reorganisation Act, 1956 (37 of 1956) (w.e.f. 1-11-1956) and M.P. Act 23 of 1958, Section 3 and Sch. |