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Union of India - Section
Section 22 in The Cattle-Trespass Act, 1871
22. Compensation for illegal seizure or detention.
- If the seizure or detention be adjudged illegal, the Magistrate shall award to the complainant, for the loss caused by the seizure or detention, reasonable compensation, not exceeding one hundred rupees, to be paid by the person who made the seizure or detained the cattle, together with all fines paid and expenses incurred by the complainant in procuring the release of the cattle.Release of cattle. - and, if the cattle have not been released, the Magistrate shall, besides awarding such compensation, order their release and direct that the fines and expenses leviable under this Act shall be paid by the person who made the seizure or detained the cattle.Section 22-A| [Madhya Pradesh].- In its application to the State of Madhya Pradesh, after Section 22, insert the following section, namely:22-A. Refund of security deposit and cancellation of forfeiture, if any.- Where the seizure of any cattle has been adjudged illegal, the security deposit made in respect of such seizure shall be refunded and the forfeiture of any security deposit made in consequence of such seizure shall be cancelled.C.P. and Berar Act 27 of 1949, Section 8 (w.e.f. 6-5-1949) and Madhya Pradesh Act 23 of 1958, Section 3 and Sch.[Tamil Nadu].- In its application to the State of Tamil Nadu, after Section 22, insert the following section, namely:22-A. Appeal against order of compensation.- (1) Any person who has been ordered by a Magistrate under section 22 to pay compensation may appeal from the order as if such person had been convicted on a trial held by such Magistrate.(2) When an order for payment of compensation to a complainant is made in a case which is subject to appeal under sub-section (1), the compensation shall not be paid to him before the period allowed for the presentation of the appeal has elapsed, or, if an appeal is presented, before the appeal has been decided and where such order is made in a case which is not so subject to appeal, the compensation shall not be paid before the expiration of one month from the date of the order.Madras Act 20 of 1957, Section 3 (w.e.f. 11-12-1957). |