(2)Every pound-keeper so appointed shall, in the performance of his duties' be subject to the direction and control of the Commissioner, [* *].[90A. Penalty for allowing cattle to stray into street or trespass upon private or public property. - (1) Whoever in [any area [(other than Greater Bombay)] 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 thousand 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.
