Section 21 in The Orissa Public Demands Recovery Rules, 1963
21. Custody of live-stock in pounds.
- If there is a legality constituted pound in or near the office of the Certificate Officer, the Nazir or any other officer ordered by the Certificate Officer to keep custody of the said livestock shall be at liberty to place in it such attached live-stock as can properly be kept there, in which case the pound-keeper shall be responsible for the property to the Nazir or any other officer ordered by the Certificate Officer to keep custody of the said live-stock and shall receive the same rates for the accommodation and maintenance thereof as are paid in respect of impounded cattle of the same description.
