- Fees for, -(a)every notice issued under Section 168;(b)every distress made under Section 171; and(c)the costs of maintaining any live stock seized under the said section;shall be chargeable at the rates respectively specified in such behalf in rules made by the [State Government] [Substituted by ALO 1950.], and shall be included in the costs of recovery to be levied under Section 169.
