Section 10 in The Karnataka Cattle Trespass Act, 1966
10. Fines for cattle impounded.-
(1)For every cattle impounded under this Act, the pound-keeper shall levy a fine in accordance with the scale for the time being fixed by notification by the State Government in this behalf and the State Government may fix different scales for different areas of the State in which the pounds are located :Provided that it shall be lawful for the State government to fix progressively increasing scales in respect of cattle belonging to or kept by the same person according to the number of cattle impounded at a time and the number of times such cattle are impounded.(2)All fines levied under sub-section (1) shall be sent by the pound-keeper to the District Magistrate, in the manner prescribed.
