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State of Assam - Section
Section 67 in Assam Forest Regulation, 1891
67. Power to alter fines fixed by the Act.
- The State Government may, by notification in the official Gazette, direct that, in lieu of the fines fixed by Section 12 of the Act last aforesaid, there shall be levied for each head of cattle impounded under Section 66 of this Regulation such fines as it thinks fit, but not exceeding the following, namely :| Rs. | a. | P. | |
| For each elephant | 10 | 0 | 0 |
| For each buffalo | 2 | 0 | 0 |
| For each horse, mare, gelding, pony, colt, filly, mule, bull,bullock, cow or heifer | 1 | 0 | 0 |
| For each calf, ass, pig, rams, ewe-sheep, lamb, goat or kid | 0 | 8 | 0 |