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Union of India - Section
Section 71 in Indian Forest Act, 1927
71. Power to alter fines fixed under that Act.
- The [State Government] [[Substituted by A.O.1950, for[Provincial Government].]] may, by notification in the Official Gazette, direct that, in lieu of the fines fixed under section 12 of the Cattle-trespass Act, 1871 (1 of 1871), there shall be levied for each head of cattle impounded under section 70 of this Act, such fines as it thinks fit, but not exceeding the following, that is to say:For each elephant ten rupees,For each buffalo or camel two rupees,For each horse, mare, gelding, pony, colt, filly, mule, bull, bullock, cow or heifer one rupee,For each calf, ass, pig, ram, ewe, sheep, lamb, goat or kid eight annas.| [Gujarat].- In its application to the State of Gujarat, in Section 71, for the words eight annas, substitute fifty naye paise.Gujarat Act 15 of 1960, Section 6(1) (w.e.f. 8-12-1960).[Maharashtra].- Same as that of Gujarat.Maharashtra Act 6 of 1961, Section 14 (w.e.f. 3-2-1961).[West Bengal].- In its application to the State of West Bengal, in Section 71, for the words ten rupees, two rupees, one rupee and eight annas, substitute fifty rupees, five rupees, three rupees and one rupee, respectively.W.B. Act 14 of 1975, Section 4 (w.e.f. 6-5-1975). |