(1)If the live-stock of the defaulter is attached and is sent to the nearest pound, then the pound-keeper shall enter in his Register-(a)the number and description of the stock;(b)the day, date and hour when the stock was committed to his custody;(c)the name of the attaching officer who committed the stock and shall give the said officer a copy of the entry.(2)The pound-keeper shall properly feed and water the cattle, and shall be paid therefor by the proper authority according to the rates prescribed under the Cattle Trespass Act, 1871.(3)The animals committed to the custody of the pound-keeper shall not be released otherwise than a written order of the attaching officer or of the Tahsildar.(4)If the live-stock is subsequently sold for the recovery of arrears of land revenue, the charges liable under sub-rule (2) shall be paid from the sale-proceeds thereof. If the live-stock is not so sold, then the said charges shall also be recoverable as arrears of land revenue.
