Section 183(2) in The Gujarat Panchayats Act, 1993
(2)The Magistrate trying the offence under sub-section (1), may order,-(a)that the accused shall pay such compensation not exceeding two hundred fifty rupees as the Magistrate considers reasonable, to any person for any damage proved to have been caused to his property or to the produce of land, by' the cattle under the control of the accused, trespassing on his land; and also,(b)that the cattle in respect of which the accused is convicted shall be forfeited to the State Government.
