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State of Nagaland - Section
Section 67 in Nagaland Forest Act, 1968
67.
The State Government may, by notification in the official Gazette, direct that, in lieu of the fines fixed under Section 12 of the Cattle Trespass Act, 1871 there shall be levied for each head of cattle impounded under Section 66 of this Act such fines as it thinks fit,but not exceeding the following namely :| Rs. P. | |
| For each elephant..... | 20.00 |
| For each buffalo or mithun..... | 5.00 |
| For each horse, mare gelding, pony, colt, filly, mulle bull,bullock, cow, or heifer..... | 2.00 |
| For each calf, ass, pig, sheep, lamp, goat, or kid..... | 1.00 |