112B. Penalty for allowing cattle to stray in streets or to trespass in public or private property.
(1)Whoever, within the limits of a village, allows any cattle which are his property or in his charge to stray in any street or to trespass upon any private or public property shall, on conviction, be punished,-(i)for the first offence, with a fine which may extend to rupees two hundred;(ii)for a second or subsequent offence, with a fine which may extend to five hundred rupees.(2)An offence under this section shall be cognizable.
