Section 441G(2) in The Mumbai Municipal Corporation Act, 1888
(2)The magistrate trying an offence under sub-section (1)-(a)may also, order that the accused shall pay such compensation, not exceeding two hundred and fifty rupees, as the Magistrate considers reasonable, to any person, for any damage proved to have been caused to his property or any produce of land by the cattle under the control of the accused trespassing on his land(b)shall also, order that cattle in respect of which the offence has been committed shall be branded with such distinguishing mark and in such manner, as may be prescribed by the Commissioner;(c)shall also, order that the cattle, in respect of which the offence has been committed, if already branded with a distinguishing mark as provided above (whether the owner thereof is the same person or not), shall be forfeited to the State Government.
