Section 183(1) in The Gujarat Panchayats Act, 1993
(1)Whoever, within the limits of a village, 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 a second or subsequent offence, with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees, or with both:Provided that in absence of adequate and special reasons to the contrary to be mentioned in the judgement of the Court,-(i)for a first offence, such fine shall not be less than one hundred rupees, and(ii)for a second or subsequent offence, such fine shall not be less than two hundred and fifty rupees.
