(2)Any person may seize any cattle not being kept in confinement or under restraint as required by this section and may take or send the same to the nearest cattle-pound, and the owner and other persons concerned shall thereon become subject to the provisions of the Cattle Trespass Act, 1871 or of the Hyderabad Cattle Trespass Act, as the case may be. All officers of Police and all police-patels and all members of the village police shall when required, aid in preventing resistance to such seizures and rescues from persons making such seizures.
