Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 44 in Hyderabad City Police Act, 1348 F

44. Delivery of cattle.

(1)If the owner of the impounded cattle or his agent appears and claims delivery of such cattle, the pound keeper shall deliver the said cattle to him on payment of the pound fees and the actual expenses in respect of such cattle fixed under sub-section (4).
(2)If, within ten days from the date of impounding any animal, no person who is the owner of such animal appears and pays the fees and expenses specified in sub-section (4), such cattle shall be forthwith sold by auction, and the surplus remaining after deducting the fees and expenses aforesaid from the proceeds of the sale, shall be paid to any person who, within fifteen days from the date of sale, appears before the officer appointed by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] for this purpose and proves to his satisfaction that he is the owner of the said animal. In other cases such proceeds of sale shall be appropriated by the Government.
(3)No Police officer or pound-keeper shall directly or indirectly purchase any cattle at a sale under sub-section (2).
(4)[ (a) Fines in respect of the following cattle impounded in accordance with the foregoing provisions shall be levied at the rates shown against each of them namely:-
Name of Cattle   Rate of fine per head
(1) Elephant and its young .. Fifteen rupees
(2) Camel and its young .. Seven rupees, eight annas
(3) Horse and its young .. Three rupees
(4) He-buffalo, she-buffalo and its young .. Two rupees, eight annas
(5) Bullock, cow and the young of cow .. Two rupees
(6) Pony, gelding or mule .. Two rupees
(7) Ass, pig and their young .. One rupee, eight annas
(8) Goat, sheep, ram and their young .. One rupee
Provided that the Government may, when satisfied that in any particular area cattle are allowed to go at large by their owners with intent to cause damage to the crops, by notification in the Official Gazette direct that in such area the fine shall be levied at double the rate specified above. Government may also, at any time, by a like notification modify or cancel the said notification.] [Substituted by Act No.VII of 1956.]
(b)The pound fees and expenses chargeable shall be at such rates for each day including any part of a day as may be fixed by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957]
Weights and Measures