Section 241 in The Gujarat Municipalities Act, 1963
241. Impounding of Cattle.
(1)It shall be the duty of every Police Officer and a Watch and Ward appointed by the municipality and it shall be lawful for any other, person, to seize and take to any such public pound for confinement therein, any cattle found straying in any street or trespassing upon any private or public property within the limits of the municipal borough.(2)Whoever forcibly opposes the seizure of cattle liable to be seized under this Act, and whoever rescues the same after them to a pound, shall, on conviction, be punished with imprisonment for a term not exceeding six months or with fine not exceeding five hundred rupees, or with both.
