Section 116 in Rajasthan Panchayati Raj Rules, 1996
116. Persons who can seize cattle.
- Any of the following persons may seize or cause to be seized any cattle and bring or cause to be brought the cattle within twenty-four hours to the pound established for the purpose: -(a)the cultivator or occupier of any land which the cattle has trespassed over and has caused damage to or any crop or produce therein;(b)the person who has advanced cost for the cultivation of the crop or produce on any land which the cattle has trespassed over and has caused damage to;(c)the vendee or mortgagee of such crop or produce or any part thereof or the land which the cattle has trespassed over and caused damage to;(d)the buyer of such crop or produce or any part thereof or the land which the cattle has trespassed over and has caused damage to;(e)the person in-charge of public roads, play grounds, plantations, canals, drainage work, embankments and the like, to any public servant who finds the cattle causing damage to such roads, grounds, plantations, canals, embankments and the like or the sides or slopes of such roads, canals, drainage works, embankments or found straying thereon;(f)a person appointed on behalf of the persons mentioned in Clauses (a) to (b) to watch such land; and(g)the chowkidar and any public servant who finds the cattle straying.
