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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(8) in Hyderabad City Police Act, 1348F

(8)Goat, sheep, ram and their young ........ One rupee.Provided that the Government may, when satisfied that in any particular area cattle are allowed to go at large by their owners with intent to cause damage to the crops, by notification in the Official Gazette direct that in such area the fine shall be levied at double the rate specified above. Government may also, at any time, by a like notification modify or cancel the said notification.
(b)The pound fees and expenses chargeable shall be at such rates for each day including any part of a day as may be fixed by the Commissioner of City Police, Hyderabad.