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Bengal Presidency - Section

Section 232 in Police Regulations, Bengal , 1943

232. Registration of sales of cattle.

- In the districts of the Chittagong, Dacca and Rajshahi Divisions owners and lessees of markets or fairs should be induced to register all sales of cattle and ponies. Books in Bengal Form No. 91 containing foils and counterfoils will be issued by the District Magistrate free of cost to such owners and lessees. The foil should be torn off and given to the purchaser, the counterfoil being retained by the clerk or gomastha in charge of the hat. The possession of such a foil will afford an innocent purchaser projection against the suspicion of having unlawfully come by the animal he has bought. As a further protection, Panchayats or presidents of union boards should also be directed to give, on application, certificates of ownership in Bengal Form No. 92 to intending vendors residing within their jurisdiction. This certificate should, when the sale has been registered, be made over to the person in charge of the register and attached by him to the counterfoil. All station officers shall make every effort to induce the people to conform to these rules, as they will be of great assistance in cattle theft cases if generally known and followed. Care shall be taken that the giving of certificates and foils is not made the means of extorting money from vendors and purchasers. Panchayats or presidents of union boards shall under no circumstances levy a fee for granting this certificate.