(1)Whoever in [any area under the charge of a Commissioner] allows any cattle which are his property or in his charge to stray in any street or to trespass upon any private or public property shall, on conviction, be punished-(i)for the first offence, with imprisonment for a term which may extend to one month or with fine which may extend to three hundred rupees or with both;(ii)for the second or subsequent offence, with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees or with both.
