Section 25(2) in The Karnataka Cattle Trespass Act, 1966
(2)The magistrate trying an offence under sub-section (1) may order-(a)that the accused shall pay such compensation not exceeding two hundred and fifty rupees as the magistrate considers reasonable to any person for any damage proved to have been caused to his crop or other produce on land by the accused committing the offence; and(b)that the cattle in respect of which the offence has been committed shall be forfeited to the State Government.
