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[Gujarat]. - Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87.[Haryana].- Same as that of Punjab. Punjab Act 25 of 1964 and Central Act 31 of 1966, Section 88.[Himachal Pradesh].- Same as in Punjab except for the word State in clause (b) for which read Government. Himachal Pradesh Act 7 of 1974, Section 7 (w.e.f. 16-2-1974).[Maharashtra].- In its application to the State of Maharashtra, in Section 26,(a) Renumber the first paragraph as sub-S. (1) of Section 26;(b) after sub-S. (1), as so renumbered, insert the following sub-section, namely:(2) The Magistrate trying the offence under sub-section (1) may order(a) that the accused shall pay such compensation, not exceeding two hundred and fifty rupees, as the Magistrate considers responsible, to any person for any damage proved to have been caused to his crop or other produce of land by the accused committing the offence;(b) that the pigs in respect of which the offence has been committed shall be forfeited to the State Government.(3) Any compensation awarded under sub-section (2) may be recovered as if it was a fine imposed under this section.(c) renumber the second paragraph as sub-section (4) of section 26 and in sub-section (4), as so renumbered delete the words the foregoing portion of.Bombay Act 34 of 1950, Section 2(3) (w.e.f. 6-11-1950).[Punjab and Chandigarh].- In its application to the State of Punjab and Union Territory of Chandigarh,(i) Renumber Section 26 as sub-S. (1) thereof and after sub-S. (1), as so renumbered, add the following sub-section, namely:(2) While convicting such person, the Magistrate may also(a) require him to pay to the person whose land, crop or produce has been damaged such compensation, not exceeding two hundred and fifty rupees, as may be considered reasonable, and(b) order that the cattle in respect of which the offence has been committed shall, in addition to any other penalty imposed, be forfeited to the State.Punjab Act 24 of 1952, Section 5 (w.e.f. 3-12-1952) and Central Act 31 of 1966, Section 88 (w.e.f. 1-11-1966).(ii) the words before a Magistrate shall be omitted.Punjab Act 25 of 1964, Section 2 and Sch. (w.e.f. 2-10-1964).[Uttar Pradesh].- In its application to the State of Uttar Pradesh, for Section 26, substitute the following section, namely:26. Penalty for damage caused to land by cattle.- Any owner, keeper or attendant of cattle, who through neglect or otherwise, damages or causes or permits to be damaged any land, or any crop or produce of land by allowing such cattle to trespass thereon, shall, on conviction before a Magistrate, be liable to a fine not less than Rs. 10 but not exceeding Rs. 250 or to imprisonment for a term not exceeding three months or to both.Uttar Pradesh Act 7 of 1954, Section 2 (w.e.f. 26-3-1954).Note .- Section 3 of the Cattle Trespass (U.P. Amendment Act 7 of 1954) is as follows:3. The State Government may, by notification in the Official Gazette with respect to any local area specified in the notification, declare that section 26 of the principal Act, as amended by this Act and section 28 of the principal Act, shall stand further amended and modified as specified in the Schedule and with effect from the date of the said declaration the principal Act shall stand amended accordingly.Schedule1. For section 26 of the principal Act, as amended by this Act, the following shall be substituted:26. Penalty for damage caused to land by cattle.- Any owner, keeper or attendant of cattle, who through neglect or otherwise, damages or causes or permits to be damaged any land, or any crop or produce of land by allowing such cattle to trespass thereon, shall, on conviction before a Magistrate, be liable(a) for the first offence to a fine not less than Rs. 10, but not exceeding Rs. 250 or to imprisonment for a term not exceeding three months or to both.(b) for the second or subsequent offence to an imprisonment for a term not exceeding three months and fine not exceeding Rs. 500.2. For section 28 of the principal Act, substitute the following section, namely:28. Application of fines recovered under section 25, 26 or 27.- All fines recovered under section 25, clause (a) of section 26, or section 27 may be appropriated in whole or in part as compensation for loss or damage proved to the satisfaction of the convicting Magistrate.Uttar Pradesh Act 7 of 1954, Section 3.[West Bengal].- In its application to the State of West Bengal, for Section 26, substitute, the following section, namely:26. Penalty for damage caused to land or crop or public road by cattle.- Any owner or keeper of cattle who through neglect or otherwise, damages or causes or permits to be damaged any land or any public road by allowing such cattle to trespass thereon, shall, on conviction before a Magistrate, be punished with a fine notexceeding two hundred rupees.West Bengal Act 4 of 1956, Section 4 (w.e.f. 16-1-1956).
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