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Union of India - Section
Section 6 in The Cattle-Trespass Act, 1871
6. [ Appointment of pound-keepers. [Substituted by A.O.1937, for Section 6.]
- The [State Government" shall appoint a pound-keeper for every pound.Pound-keepers may hold other offices. - Any pound-keeper may hold simultaneously any other office under the [Government] [Substituted by A.O.1950, for "Crown".].Pound-keepers to be public servants. - Every pound-keeper shall be deemed to be a public servant within the meaning of the Indian Penal Code (45 of 1860).]| [Orissa].- In its application to the State of Orissa, for Section 6, substitute the following, namely:The Magistrate of the District or any officer not being below the rank of a Sub-Divisional Magistrate specially authorised by the Magistrate of the District in this behalf shall appoint for each pound a pound-keeper. Every pound-keeper appointed by the Magistrate of the District or by the officer so authorised may be suspended and removed by such Magistrate or officer. Any pound-keeper may hold simultaneously any office under the Government. Every pound-keeper shall be deemed to be a public servant within the meaning of the Indian Penal Code.Orissa Acts 15 of 1948, Section 2 and Sch. I; 22 of 1950, Section 2 and Sch. II and 23 of 1950, Section 2 and Sch. II.Duties of Pound-keepers |