Section 15(2) in The Karnataka Cattle Trespass Act, 1966
(2)On receipt of a report under sub-section (1), the officer concerned shall display in a conspicuous part of his office a notice stating,-(a)the number and description of the cattle ;(b)the place where they were seized ;(c)the place where they were impounded ;and shall cause proclamation of the same to be made by beat of drum in the village or area and at the market place near the place of seizure.
