Section 164(1) in The Maharashtra Village Panchayats Act, 1959
(1)It shall be the duty of every Police Officer and a Watch and Ward appointed by the Panchayat, and it shall be for any other person, to seize and take to any such public pound for confinement therein, any cattle found straying in any street or trespassing upon any private or public property within the limits of the village.
