- It shall be lawful for all persons to seize any cattle found straying upon any [public place] [Substituted for the words 'road, street or thoroughfare' by Tamil Nadu Act XXII of 1941.], or trespassing on any [private grounds] [Substituted for the words 'public or private grounds' by Tamil Nadu Act XXII of 1941.], and to confine such cattle in any pound appointed by the Commissioner and if such cattle shall not be redeemed by the owners within ten days after being so impounded by paying to the person having charge of such pound the fee of [three rupees] [Substituted by Madras City Police (Amendment) Act, 1975 (Tamil Nadu Act 17 of 1975) with effect from 1st July 1975.] for every goat, sheep or pig, and five rupees for every other animal, together with the expenses of feeding the same while impounded, according to such daily rate as may, from time to time, be fixed by the Commissioner, such cattle shall be publicly sold and the proceeds of such sale, after paying the said fee and the expenses of feeding, shall be paid to the owners thereof, or in default of their claiming such proceeds for the space of fifteen days after such sale, shall be credited to any fund applicable to Police purposes.
