Cattle-Trespass Act, 1871

[Act No. 1 of 1871]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Title and extent
3	Interpretation clause
Chapter II	Pounds And Pounds-Keepers
4	Establishment of pounds
5	Control of pounds. Rates of charge for feeding impounded cattle
6	Appointment of pound-keepers
7	To keep registers and furnish returns
8	To register seizures
9	To take charge of and feed cattle
Chapter III	Impounding Cattle
10	Cattle damaging land
11	Cattle damaging public roads, canals and embankments
12	Fines for cattle impounded
Chapter IV	Delivery Or Sale Of Cattle
13	Procedure when owner claims the cattle and pays fines and charges
14	Procedure if cattle be not claimed within a week
15	Delivery to owner disputing legality of seizure, but making deposit
16	Procedure when owner refuses of omits to pay the fines and expenses
17	Disposal of fines, expenses and surplus proceeds of sale
18	[Repealed by the Government of India (Adaptation of Indian Laws) Order, 1937]
19	Officers and pound-keepers not to purchase cattle at sales under Act
Chapter V	Complaints Of Illegal Seizure Or Detention
20	Power to make complaints
21	Procedure on complaint
22	Compensation for illegal seizure or detention
23	Recovery of compensation
Chapter VI	Penalties
24	Penalty for forcibly opposing the seizure of cattle of rescuing the same
25	Recovery of penalty for mischief committed by causing cattle to trespass
26	Penalty for damage cause to land or crops or public roads by pigs
27	Penalty on pound- keeper failing to perform duties
28	Application of fines recovered under section 25, 26 or 27
Chapter VII	Suits For Compensation
29	Saving of right to sue for compensation
30	Set-off
Chapter VIII	Supplemental
31	Power for State Government to transfer certain functions to local authority and direct credit of surplus receipts to local fund

An Act to consolidate and amend the law relating to Trespasses by Cattle.

Whereas it is expedient to consolidate and amend the law relating to trespasses by cattle;

It is hereby enacted as follows:-