(a)Where no other authority has been appointed under section 32 of the Cattle Trespass Act, 1871 (I of 1871 as amended by Bengal Act V of 1934), it is the duty of the police to take the action laid down in section 14 of that Act. The officer-in-charge shall not, however, sell any animal sent from a pound unless it is accompanied by a chalan in Pound Form J. When animals are sold, the officer-in-charge shall make the necessary entries in Pound Forms C, G and I (Bengal Forms Nos. 211, 212 and 213 respectively).(b)The police have no authority to inspect cattle pounds, but the senior station officer shall report to the Circle or Town Inspector any irregularities or abuses in their management which may come to his notice.
