Section 168B(2) in The Maharashtra Village Panchayats Act, 1959
(2)If the owner of the cattle fails to remove the cattle as directed under subsection (1), the Mamlatdar, Tahsildar, Naib-Tahsildar or Mahalkari, as the case may be, may direct a police officer not below the rank of a head constable to remove or cause to be removed such cattle to the place or places specified in the order.
