Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT MUNICIPALITIES (CATTLE POUNDS) RULES, 1965 CONTENTS 1. Short title 2. Definitions 3. Declaration of ownership required to be made under section 245. 4. The sum to be deposited by way of security under section 245. 5. Forfeiture of security deposited GUJARAT MUNICIPALITIES (CATTLE POUNDS) RULES, 1965 In exercise of the powers conferred by section 277 of the Gujarat Municipalities Act, 1963 (Gujarat XXXIV of 1964), and in supersession of all notifications, orders or rules made or issued under the provisions of the Cattle Trespass Act, 1871, or any other l a w corresponding thereto, which are continued in force under clause (vi) of sub-section 279 of the Gujarat Municipalities Act, 1963, in-so-far as they relate to matters provided in these rules, the Government hereby makes the following rules, namely :- 1. Short title :- These rules may be called the Gujarat Municipalities (Cattle pounds) rules, 1965. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "the Act" means the Gujarat Municipalities Act, 1963; (b) "form" means a form appended to these rules; (c) "section" means a section of the Act; (d) "pound keeper" means a person appointed as the keeper of a pound under section 239. 3. Declaration of ownership required to be made under section 245. :- T h e declaration required to be made by the owner of the impounded cattle or his agent under sub-section (1) of section 245 shall be in Form A. 4. The sum to be deposited by way of security under section 245. :- The sum to be deposited by way of security under sub-section (1) of section 245 shall be according to the following scales, namely: - (a) In the event of the first seizure, ten per cent of the total value of the impounded cattle, and (b) In the event of every subsequent seizure, in addition to the amount specified in clause (a) five per cent of the amount : Provided that if the first seizure is adjudged illegal and the cattle is impounded second time, the second seizure shall be deemed to be the first seizure. 5. Forfeiture of security deposited :- In the event of cattle being impounded within a period of six months from the date on which the security is deposited- (a) 10 per cent of the amount deposited shall be forfeited for the first seizure, and (b) 20 per cent of the amount deposited shall be forfeited for every subsequent seizure: Provided that if the first seizure is adjudged illegal, the second seizure shall be deemed to be the first seizure.