(2)Any person may seize any cattle not being kept in confinement or under restraint as required by this section and may take or send the same to the nearest cattle-pound, and the owner and other persons concerned shall thereon become subject to the provisions of the Cattle Trespass Act, 1891 [ [* * * *] or of the Hyderabad Cattle Trespass Act, as the case may be]. All officers of Police and all police-patels and all members of the village police shall when required, aid in preventing resistance to such seizures and rescues from persons making such seizures.
