90. Power to establish cattle-pounds and appoint pound-keepers.
(1)[In any area under the charge of a Commissioner] [These wofds were substituted for the words 'In Greater Bombay' by Bombay 56 of 1959, section 3, Schedule.], the Commissioner [***] [The words and figures 'and in other areas to which the State Government may by notification in the Official Gazette, extend the provisions of this section and sections 91, 92, 93, and 94 of this Act, any officer appointed in that behalf, by the State Government' were deleted by Bombay 20 of 1953, section 9.] shall, from time to time, appoint such places as he thinks fit to be public pounds, and may appoint to be keepers of such pounds Police officers of such rank as may be approved by the State Government.(2)Every pound-keeper so appointed shall, in the performance of his duties, be subject to the direction and control of the Commissioner, [***] [The words 'or such officer as aforesaid' were deleted, by Bombay 20 of 1953, section 9.].
