Section 7(1) in Mizoram Animal (Control & Taxation) Act, 2014
(1)It shall be lawful for any person who is the owner of any land or property, whether private or public, to seize or cause to be seized any animal trespassing upon such land or property causing damage thereto and to take it to any member of the Village Council concerned or in their absence, to the Secretary of the Village Council concerned, who shall cause such animal to be tied at such place or enclosure as may be set apart by the Village Council concerned.
