19. Officers and pound-keepers not to purchase cattle at sales under Act.
- No officer of police or other officer or pound-keeper appointed under the provisions herein contained shall, directly or indirectly, purchase any cattle at a sale under this Act.Pound-keepers when not to release impounded cattle. - No pound-keeper shall release or deliver any impounded cattle otherwise than in accordance with the former part of this Chapter, unless such release or delivery is ordered by a Magistrate or Civil Court.[Chapter V] [Substituted by Act 1 of 1891, Section 6, for the original Chapter V.] Complaints Of Illegal Seizure Or Detention
