Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY VILLAGE PANCHAYATS IMPOUNDED CATTLE (DECLARATION OF OWNERSHIP AND SECURITY DEPOSIT) RULES, 1967 CONTENTS 1. Short title 2. Definitions 3. Declaration of ownership of and security deposit for impounded cattle 4. Register of security deposits 5. Remittance of security deposits 6. Provision for forfeiture of deposit 7. Panchayat to consider application for refund 8. Inspection of register BOMBAY VILLAGE PANCHAYATS IMPOUNDED CATTLE (DECLARATION OF OWNERSHIP AND SECURITY DEPOSIT) RULES, 1967 In exercise of the powers conferred by clause (xliii-a) of sub-section (2) of Section 176 read with sub-sections (1) and (2) of Section 168-A of the Bombay Village Panchayats Act, 1958 (Bom. III of 1959), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (4) of the said Section 176, namely:- 1. Short title :- These rules may be called the BOMBAY VILLAGE PANCHAYATS IMPOUNDED CATTLE (DECLARATION OF OWNERSHIP AND SECURITY DEPOSIT) RULES, 1967 . 2. Definitions :- In these rules, unless the context otherwise requires,- (a)"Act" means the Bombay Village Panchayats Act, 1958 ; (b)"Form" means a form appended to these rules; (c)"Section" means a section of the Act. 3. Declaration of ownership of and security deposit for impounded cattle :- (1)Every pound-keeper shall before releasing any impounded cattle require - (a) the owner of such cattle or his agent to make a declaration of ownership of such cattle in Form 'A'; and (b) such owner to deposit by way of security for each head of cattle specified in column 1 of the Schedule hereto, an amount specified opposite to it in column 2 of that Schedule. (2) Every pound-keeper, who shall be provided with receipt-book by the panchayat, shall, or payment of the security deposit, give a receipt to the owner in token of having received the deposit for the cattle released by him. (3) The receipt-book shall contain a foil and counterfoil; and be in such form as may be determined by the panchayat. Each page of the receipt-book shall be numbered in consecutive order, signed by the Secretary of the panchayat and sealed with the seal of office of the panchayat. 4. Register of security deposits :- The pound-keeper shall maintain a register of security deposits in Form 'B'. 5. Remittance of security deposits :- (1) On receipt of the security deposit under Rule 3, the pound- keeper shall, make an entry in the register of security deposits regarding the receipt of the security deposit, and shall, not later than the day following the date of receipt of the deposit, remit the amount of security deposit to the Secretary along with the remittance report in duplicate in Form 'C'. (2)The Secretary shall, after crediting the amount received, return one copy of the remittance report duly signed to the pound-keeper, and retain the other copy in his office for record. 6. Provision for forfeiture of deposit :- If any cattle belonging to an owner who has paid a security deposit under Rule 3 are impounded within a period of six months from the date on which the deposit is made, and if the seizure is not adjudged illegal, half the amount of deposit shall stand forfeited to the panchayat and the balance thereof refunded to the owner of such cattle. 7. Panchayat to consider application for refund :- (1) On receipt of the application for refund of deposit under sub- section (2) of Section 168A , the panchayat shall, if it is satisfied that the cattle have not been impounded within the period of six months from the date on which the deposit was made under Rule 3, as soon as possible thereafter pass a resolution for allowing such refund. An order for payment of the refund shall be made in Form 'B' and shall be signed by the Sarpanch. The Secretary shall obtain the signature of the person in whose favour the order of refund has been made in token of having received the amount specified in the order. (2)A copy of the order under sub-rule (1) shall be endorsed to the pound-keeper for making the necessary entry regarding refund of the deposit in the Register of Security Deposit maintained under Rule 4. 8. Inspection of register :- The Sarpanch or any member of the panchayat authorised by him in writing in this behalf or the Secretary shall inspect the register of security deposits at least once inevery three months, and shall sign in token of such inspection.