(1)whoever in any area (other than Greater Bombay under the charge of a Commissioner allows any cattle which are his property or in his charge to stray in any street or to trespass upon any private or public property shall, on conviction, be punished—(i)for the first offence, with imprisonment of a term which may extend to one month or with fine which may extend to three thousand rupees or with both;(ii)for the second or subsequent offence, with imprisonment for a term which may extend to six months or with fine which may extend to 1five thousand rupees or with both.
