Section 41(1) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
(1)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 fifteen days or part thereof during which the custody continues, in accordance with the scale prescribed under section 12 of the Cattle Trespass Act (No. 1 of 1871 of the Central-Legislature).
