Section 6(2) in The Karnataka Cattle Trespass Act, 1966
(2)When cattle are brought to a pound, the pound-keeper shall enter in a register maintained for the purpose,-(a)the number and description of the animals;(b)the day and the hour at which they were brought;(c)the name and residence of the person seizing or causing the seizure of the cattle; and(d)the name and residence of the owner, if known.
