Section 6 in The Karnataka Cattle Trespass Act, 1966
6. Duties of pound-keepers.-
(1)Every pound-keeper shall keep such registers and furnish such returns as may be prescribed.(2)When cattle are brought to a pound, the pound-keeper shall enter in a register maintained for the purpose,-(a)the number and description of the animals;(b)the day and the hour at which they were brought;(c)the name and residence of the person seizing or causing the seizure of the cattle; and(d)the name and residence of the owner, if known.(3)The pound-keeper shall give the person seizing, or causing the seizure of, the cattle or his agent a copy of the entry made under sub-section (2).(4)The pound-keeper shall take charge of the cattle and provide them with sufficient food and water until they are disposed of in accordance with the provisions of this Act.
