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Union of India - Section
Section 13 in The Cattle-Trespass Act, 1871
13. Procedure when owner claims the cattle and pays fines and charges.
- If the owner of the impounded cattle or his agent appear and claim the cattle, the pound-keeper shall deliver them to him on payment of the fines and charges incurred in respect of such cattle.The owner or his agent, on taking back the cattle, shall sign a receipt for them in the register kept by the pound-keeper.| [Gujarat].- Same as that of Maharashtra.[Bombay Act 13 of 1959 and Gujarat Adaptation of Laws Order, 1960.][Madhya Pradesh].- In its application to the State of Madhya Pradesh, in the first paragraph of section 13, add at the end the words and figures and on deposit of the amount of security prescribed under section 12-A.C.P. and Berar Act 27 of 1949, Section 3 (w.e.f. 6-5-1949) and Madhya Pradesh Act 23 of 1958, Section 3 and Sch.[Maharashtra].- In its application to the State of Maharashtra, in the first paragraph of Section 13, add the following namely:and on depositing the amount of security prescribed under section 12-A.[Bombay Act 13 of 1959, Section 6 (w.e.f. 19-3-1959) and Maharashtra Adaptation of Laws Order, 1961.] |