(1)The pound-fee chargeable shall be such as the State Government may, from time to time by notification in the Official Gazette, specify for each kind of animal [***] [The words and figures 'or any other appointed under section 90' were deleted, by Bombay 20 of 1953, section 12.].(2)The expenses chargeable shall be at such rates for each day during any part of which an animal is impounded, as shall, from time to time be fixed by the Commissioner [***] [The words and figures 'or any other appointed under section 90' were deleted, by Bombay 20 of 1953, section 12.] in respect of such animal.
