Section 52 in Andhra Pradesh Panchayat Raj Act, 1994
52. Maintenance of cattle pounds.
(1)Notwithstanding anything in the Cattle Trespass Act, 1871 (Central Act 1 of 1871) -(i)any cattle pound so transferred to a Gram Panchayat, or a cattle pound established by a Gram Panchayat under this Act, shall be maintained and controlled by the Gram Panchayat;(ii)a pound keeper for every cattle pound referred to in clause (i), shall be appointed by the Gram Panchayat; and(iii)all sums on account of fines and surplus unclaimed sale proceeds realised under the Cattle Trespass Act, 1871 in respect of any cattle pound referred to in clause (i) shall be credited to the Gram Panchayat Fund.(2)Subject to the provisions of sub-Section (1) the provisions of the Cattle Trespass Act, 1871 shall, as far as may be applicable to the cattle pounds referred to in clause (i) of sub-Section (1).
