255. Prohibition of tethering of cattle, etc. on street.
(1)The owner or keeper of any cattle or other animals, found tethered, or straying about without a keeper in a street or public place shall be liable on conviction to a fine which may extend to [two hundred and fifty] [Substituted by U.P Act No. 26 of 1964.] rupees.(2)An animal found tethered as aforesaid may be removed by a municipal officer or servant or by a police officer to a pound as if the animal had been found straying.
