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State of Tamilnadu - Section
Section 58 in Tamil Nadu Forest Act, 1882
58. Power to alter fines fixed by that Act.
- The [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] may, by notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.], direct that, in lieu of the fines fixed by the 12th section of the Act last aforesaid, there shall be levied, in all or any of the areas to which this Act applies for each head of cattle impounded under section 57 of this Act, such fines as [they think] [Substituted for the words 'he thinks' by the Adaptation Order of 1937.] fit, but not exceeding the following (that is to say):-| Rs. | |
| For each elephant | 10 |
| For each buffalo or camel | 200 |
| For each horse, mare, gelding, pony, colt,filly, mule, bull, bullock, cow, calf or heifer | 1 |
| For each ass, pig, ram, ewe, sheep, lamp, goator kid. | 0.5 |