- Whenever cattle are found trespassing on any railway provided with fences suitable for the exclusion of such cattle, the Railway Police, or any servant of the railway, may take or send such cattle to the nearest police-station, district or railway, and give information to the officer-in-charge of such station by a written memorandum containing the following particulars :-(i)the description and number of the cattle seized;(ii)the date, hour and place of seizure;(iii)the name of the person ordering or making the seizure;(iv)the names of the persons who witnessed the trespass.The officer-in-charge of the station shall send such cattle to the nearest pound and report the case for the orders of the Magistrate (vide section 125 of the Indian Railways Act. 1890).
