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State of Bihar - Section
Section 68 in The Bihar Private Forest Act, 1947
68. Power to alter fines fixed under Cattle Trespass Act, 1871.
- The[State] [Substituted by A.L.O.] Government may by notification, direct that in lieu of the fines fixed under Section 12 of the Cattle Trespass Act, 1871 (1 of 1871),there shall be levied for each head of cattle impounded under Sectiorr67 of this Act such fines as they think fit, but not exceeding the following, that is to say:| For each elephant | Tenrupees. |
| For each buffalo or camel | Tworupees. |
| For each horse, mare, gelding, pony, colt, filly mule, bull,bullock, cow or heifer. | Onerupee. |
| For each calf, ass, pig, ram, ewe, sheep, lamb, goat or kid | Fiftypaise. |