Cattle Trespass (Punjab Amendment) Act, 1959

The Cattle Trespass (Punjab Amendment) Act, 1959

Punjab Act 18 of 1959

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Received the assent of the Governor of Punjab on the 29th April, 1959 and was first published in the Punjab Government Gazette Extraordinary, dated the 30th April, 1959.

An Act to amend the Cattle Trespass Act, 1871, in its application to the State of Punjab

Be it enacted by the Legislture of the State of Punjab in the Tenth Year of the Republic of India as follows:

1. Short title. - This Act may be called the Cattle Trespass (Punjab Amendment) Act. 1959.

2. Amendment of section 14 of Central Act I of 1871.- In section 14 of the Cattle Trespass Act, 1871, in its application to the State of Punjab (hereinafter referred to as the principal Act), for the word "seven" where it occurs for the first time, the word "three" and where it occurs for the second time, the word "four" shall be substituted.
3. Insertion of new section 14-A, in Central Act 1 of 1871.- After section 14 of the principle Act, the following section shall be inserted, namely:-

"14A. Procedure for speedy disposal of unclaimed cattle. - Notwithstanding anything contained in section 14, where any unattached calf, kid or lamb or any decrepit, weak or maimed cattle is impounded, the pound-keeper shall report the fact to the officer specified in that section within twenty-four hours of the impounding and such officer shall, within twenty-four hours of such report and if such unattached calf, kid or lamb or cattle has not been claimed within twenty-four hours of its impounding cause them to be disposed of by auction or otherwise after a proclamation of its disposal has been made by beat of drum in the village and at market place nearest to the place of seizure and in such other manner as may be prescribed:

Provided that if in the opinion of the Magistrate of the District the disposal of any such unattached calf, kid or lamb or cattle is not likely to fetch a fair price he may send such other cattle to anyGosadan or pinjrapole.

Explanation. - For the purposes of this section the expression -

(a) "Gosadan" or "Pinjrapole" means a place or an institution where old, decrepit, wounded or otherwise non-productive or useless cattle are kept for the purpose of maintenance and not for any commercial purpose, whether such place or institution is managed by Government or by a private society or person; and

(b) "unattached calf, kid or lamb" means a calf, kid or lamb not attached to its mother."