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Union of India - Section
Section 27 in The Cattle-Trespass Act, 1871
27. Penalty on pound-keeper failing to perform duties.
- Any pound-keeper releasing or purchasing or delivering cattle contrary to the provisions of section 19, or omitting to provide any impounded cattle with sufficient food and water, or failing to perform any of the other duties imposed upon him by this Act, shall, over and above any other penalty to which he may be liable, be punished, on conviction before a Magistrate, with fine not exceeding fifty rupees.Such fines may be recovered by deductions from the pound-keepers salary.| [Haryana].- Same as that of Punjab.Punjab Act 25 of 1964 and Central Act 31 of 1966, Section 88.[Punjab and Chandigarh].- In its application to the State of Punjab and Union Territory of Chandigarh, in Section 27, the words before a Magistrate shall be omitted.Punjab Act 25 of 1964, Section 2 and Sch. (w.e.f. 2-10-1964). |