89. Police officer may take charge of stray cattle.
- [In any area outside the charge of a Commissioner] [These words were substituted for the words 'In any area outside Greater Bombay' by Bombay 56 of 1959, section 3. Schedule.] a Police Officer may take charge of any animal falling under the provisions of the Cattle Trespass Act, 1871 (I of 1871), [***] [The portion beginning with the words 'or that Act' and ending with the words 'Cattle Trespass Act' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] which may be found straying in a street, and may take or send the same to the nearest pound, and the owner and other persons concerned shall thereon become subject to the provisions of [that Act.] [These words were substituted for the words 'the relevant Act', by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
