Section 41 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
41. Rent to be charged for use of cattle pound.
(1)For every animal committed to the custody of the pound-keeper there shall be leviable a rent for the use of the pound for each period fifteen days or part thereof during which the custody continues, in accordance with the scale prescribed under section 12 of the Cattle Trespass Act (No. 1 of 1871 of the Central-Legislature).(2)The sums so levied shall be sent to the treasury to be credited to the funds to the local authority by which the pound is maintained or made over to the pound keeper concerned.(3)All such sums shall be applied in the same manner as fines levied under section 12 of the Cattle Trespass Act, 1871.(4)The pound keeper shall also be paid for feeding and a watering any animal committed to his custody by proper authority, at the rate for the time being fixed under section 5 of the Cattle Trespass Act, 1871, for feeding and watering impounded cattle.
