Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT MUNICIPALITIES (MANNER OF SALE OF IMPOUNDED CATTLE) RULES, 1965 CONTENTS 1. Short title 2. Definitions 3. Report to be made to Chief Officer before sale. 4. Notice of auction sale. 5. Holding of auction and disposal of sale proceeds. GUJARAT MUNICIPALITIES (MANNER OF SALE OF IMPOUNDED CATTLE) RULES, 1965 In exercise of the powers conferred by section 277 of the Gujarat Municipalities Act, 1963 (Gujarat XXXIV of 1964) read with sub- section (1) of section 242 of the said Act, the Government of Gujarat hereby makes the following rules, namely:- 1. Short title :- These rules may be called the Gujarat Municipalities (Manner of Sale of impounded Cattle) Rules, 1965. 2. Definitions :- In these rules, unless the context otherwise required:- (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) "Chief Officer" means a chief officer appointed by the Municipality under sub-section (1) of section 147; (e) "pound keeper" means a person appointed as the keeper of a pound under section 239. 3. Report to be made to Chief Officer before sale. :- Where any cattle are to be sold by auction under sub-section (1) of section 242, the Pound Keeper shall make a report in Form 'A' to the Chief Officer or to an officer authorised by him in this behalf. 4. Notice of auction sale. :- On receipt of a report from the pound keeper made under rule 3, the Chief Officer or the officer so authorised shall cause a public notice in Form B, to be affixed in the office of the Municipality and at a conspicuous part of the pound, and also at a conspicuous place or places in the municipal borough in which the pound is situated, stating- (a) the number and description of the cattle; (b) the place where they were seized: (c) the place where they were impounded (d) the date, time and place of the auction sale to be held and the conditions subject to which it shall be held. (2) The Chief Officer or as the case may be, the officer so authorised may cause such notice to be published in a newspaper in wide circulation within the municipal borough. 5. Holding of auction and disposal of sale proceeds. :- The auction sale shall be held on the date and at the time and place specified in the notice under rule 4.