Cattle Trespass (Punjab Amendment) Act, 1952

The Cattle Trespass (Punjab Amendment) Act, 1952

Punjab Act 24 of 1952

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Received the assent of the Governor of Punjab on the 26th November, 1952, and was first published in the Punjab Government Gazette Extraordinary, dated 3rd December, 1952.

An Act to amend the Cattle Trespass Act, 1871

Whereas it is necessary to amend the Cattle Trespass Act, 1871 in its application to the State of Punjab.

It is hereby enacted as follows.

1. Short title. - This Act may be called the Cattle Trespass (Punjab Amendment) Act 1952.

2. Amendment of section 3 of Act I of 1871.- In section 3 of the Cattle Trespass Act, 1871 (hereinafter referred to as the 'said Act)' after the word "cattle", the words "does not include such bulls as are let loose for stud purposes and are specified by a notification in the official Gazette in this behalf but" shall be inserted.
3. Amendment of section 10 of Act I of 1871.- In section 10 of the said Act, after words "or any part thereof" the words "or any person authorised in his behalf, either by name or by virtue of office, by Government" shall be inserted.
4. Amendment of section 17 of Act I of 1871.- In section 17 of the said Act, the words after the word "deposit" shall be omitted and shall be substituted by the following words, namely:-

"and, if no claim thereto is preferred within six months from the date of deposit or, if such claim having been preferred within this period is not established, such proceeds shall stand forfeited to the State,'.

5. Amendment of section 26 of Act I of 1871.- Section 26 of the said Act shall be re-numbered as sub-section (1) thereof and the following new sub- section shall be added, namely:-

(2) While convicting such person, the Magistrate may also -

(a) require him to pay to the person whose land, crop or produce has been damaged, such compensation, not exceeding two hundred and fifty rupees, as my be considered reasonable, and

(b) order that the cattle in respect of which the offence has been committed shall in addition to any other penalty imposed, be forfeited to the State.