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State of Odisha - Section
Section 76 in The Orissa Forest Act, 1972
76. Power to alter fines fixed under the Cattle Trespass Act, 1871.
- The State Government may, by notification, direct that, in lieu of the fines fixed under Section 12 of the Cattle-Trespass Act, 1871 (1 of 1871), there shall be levied for each head of cattle impounded under Section 75 such fines as they think fit, but not exceeding the following, that is to say-| For each elephant | Two rupees |
| For each buffalo or camel | Fifty rupees |
| For each horse, mare, gelding, pony, colt, filly, mule, bull,bullock, cow or heifer | Ten rupees |
| For each calf, ass, pig, ram, ewe, sheep, lamb, goat or kid | Five rupees |