Section 3 in Criminal Law (Composition of Offences) (U.P. Amendment) Act, 1956
3. Addition of a new Section 24-A in Act I of 1871.
- After Section 24 of the Cattle Trespass Act, 1871, the following new section shall be inserted, namely :"24-A. Compounding of offences under Section 24. - The offences punishable under Section 24 may, with the permission of the Court before which any prosecution for such offence is pending, be compounded-(a)where the cattle is rescued after seizure from a pound by the local authority owning or maintaining the pound, or if such local authority has nominated any persons in that behalf, by such person; and of which is given in the text printed above.(b)in other cases, by the person who was opposed in seizing the cattle or, as the case may be, from whom the cattle was rescued."
