Section 13(2) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976
(2)Where a person is convicted of an offence under this section, the Court trying the offence-(a)if it is the first offence under clause (a) of sub-section (1), may,(b)if it is a subsequent offence under the said clause (a) committed within six months of the last such offence or is a first or subsequent offence under clause (b) of sub-section (1), shall, also order that all or any of the cattle in respect of which the offence has been committed, shall be forfeited to the State Government.
