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State of Kerala - Section
Section 71 in Kerala Forest Act, 1961
71. Powers to alter fines fixed by that Act.
- The Government may, by notification in the Gazette, direct that, in lieu of the fines fixed by section II of the Kerala Cattle Trespass Act, 1961, there &hall be levied mall or any of the areas to which that Act applies, for each head of cattle impounded under section 70 of this Act, such fines as they think fit, but not exceeding the following :-| For each elephant | ... | Rs. 50·00 |
| For each buffalo or camel | ... | Rs. 5·00 |
| For each horse, mare, gelding, pony, colt,filly, mule, bull, bullock, cow, calf, or heifer | ... | Rs. 3·00 |
| For each ass, pig, ram, ewe, sheep, lamb, goator kid | ... | Rs. 1·00 |