Section 53 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
53.
(1)The Government may, from time to time, by notification, direct that in all or any part of the areas which have been closed under section 25 or section 32, there shall be levied for each head of cattle or other animal impounded under section 52, such fine not exceeding fifty rupees as may be specified in such notification.(2)Any expenditure incurred by the Government during the period of impounding of such cattle for feeding shall be realized from the owner of the cattle at the time of release.(3)The officer impounding such cattle shall take all precaution for the safety of the cattle during the period such cattle or other animals remain impounded.Explanation. - The burden of proof that the cattle or other animal has not been physically injured or diseased before the impounding lies with the owner of the cattle or other animals.(4)The cattle or other animal which remains unclaimed for such period as may be prescribed shall be disposed of in such manner as may be prescribed.
