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State of Gujarat - Section

Section 187 in The Gujarat Panchayats Act, 1993

187. Pound fees and expenses chargeable to be fixed.

(1)The pound-fees chargeable shall be such as the State Government may from time to time by notification in the Official Gazette specify for each kind of cattle.
(2)The expenses chargeable shall be at such rates for each day during any part of which any cattle is impounded, as shall from time to time be fixed by the panchayat with previous approval of the District Panchayat.