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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Telangana - Subsection

Section 44(4) in Hyderabad City Police Act, 1348 F

(4)[ (a) Fines in respect of the following cattle impounded in accordance with the foregoing provisions shall be levied at the rates shown against each of them namely:-
Name of Cattle   Rate of fine per head
(1) Elephant and its young .. Fifteen rupees
(2) Camel and its young .. Seven rupees, eight annas
(3) Horse and its young .. Three rupees
(4) He-buffalo, she-buffalo and its young .. Two rupees, eight annas
(5) Bullock, cow and the young of cow .. Two rupees
(6) Pony, gelding or mule .. Two rupees
(7) Ass, pig and their young .. One rupee, eight annas
(8) Goat, sheep, ram and their young .. One rupee
Provided that the Government may, when satisfied that in any particular area cattle are allowed to go at large by their owners with intent to cause damage to the crops, by notification in the Official Gazette direct that in such area the fine shall be levied at double the rate specified above. Government may also, at any time, by a like notification modify or cancel the said notification.] [Substituted by Act No.VII of 1956.]
(b)The pound fees and expenses chargeable shall be at such rates for each day including any part of a day as may be fixed by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957]
Weights and Measures