- Cattle trespassing in a reserved forest, or lands on which the grazing of cattle has been prohibited by rules made under section 26, or which has been closed under section 27, shall be deemed to be cattle doing damage to a public plantation within the meaning of the eleventh section of the Cattle Trespass Act, 1871 (Central Act I of 1871), and may be seized and impounded, as such by any Forest Officer or Police Officer.
