Section 85(1) in The Orissa Urban Police Act, 2003
(1)Whoever allows any cattle, which are his property or in his charge, to stray in any street or to trespass upon any public or private property, shall on conviction be punished-(a)for the first offence, with imprisonment for a term which may extend to one month or with fine which may extend to one thousand rupees, or with both; and(b)for the second or subsequent offence, with imprisonment for a term which may extend to six months, or with fine which may extend to two thousand rupees, or with both.
