Section 266 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
266.
(i)For every animal committed to the custody of the pound-keeper there shall be leviable a rent for the use of the pound for each period during which the custody continues, in accordance with the scale prescribed in Section 12 of the Cattle Trespass Act, 1871(ii)The sums so levied shall be sent to the treasury to be credited to the funds of the local authority by which the pound is maintained, or made over to the pound-keeper concerned(iii)All such sums shall be applied in the same manner as fines levied under Section 12 of the Cattle Trespass act, 1871.(iv)The pound-keeper shall also be paid for feeling and watering any animal committed to his custody by proper authority, at the rate for the time being fixed under Section 5 of the Cattle Trespass Act, 1871, for feeding and watering impounded cattle.
