Section 31(2) in The Karnataka Cattle Trespass Act, 1966
(2)In particular but without prejudice to the generality at the foregoing provision, such rules may provide for the following, namely:-(i)the form of, and the procedure relating to the declaration, and the scales of deposit to be made under section 13;(ii)the procedure regulating the making of security deposit, custody and refund thereof;(iii)the manner in which any cattle is to be disposed of;(iv)any other matter which is to be or may be prescribed.
