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Cattle-Trespass Act, 1871 12. Fines for cattle impounded For every head of cattle impounded as aforesaid, the pound-keeper shall levy a fine in accordance with the scale for the time being prescribed by the State Government in this behalf by notification in the Official Gazette. Different scales may be prescribed for different local areas. All fines so levied shall be sent to the Magistrate of the District through such officer as the State Government may direct. List of fines and charges for feeding A list of the fines and of the rates of charge for feeding and watching cattle shall be posted in a conspicuous place on or near to every pound.]    |
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