Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA CATTLE TRESPASS RULES, 1971 CONTENTS 1. Title and commencement 2. Definitions 3 . Registers to be kept and returns to be furnished by a pound keeper 4. Procedure to be followed when cattle are brought to a pound 5. Manner of remitting fines realised 6. Declaration regarding ownership of cattle 7. Deposit and forfeiture of security 8 . Procedure regarding making of deposit, custody and refund thereof 9. Manner of disposal of cattle 10. Repeal and savings SCHEDULE 1 :- SCHEDULE KARNATAKA CATTLE TRESPASS RULES, 1971 In exercise of the powers conferred by Section 31 of the Karnataka Cattle Trespass Act, 1966 (Karnataka Act 19 of 1966), the Government of Karnataka hereby makes the following rules, the draft of the said rules having been published as required by sub- section (1) of the said section in GSR 219, Published in the Karnataka Gazette, dated 23-12-1971, vide Notification No. HMA 350 GGL 66, dated 25-11-1971 dated the 9th July, 1971 in the Extraordinary issue of Part IV, Section 2-C(i) of the Karnataka Gazette, dated the 15th July, 1971, namely: 1. Title and commencement :- (1) These rules may be called the Karnataka Cattle Trespass Rules, 1971. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Karnataka Cattle Trespass Act, 1966 (Karnataka Act of 1966); (b) "Form" means a form specified in the Schedule to these rules; (c) "Section" means a section of the Act. 3. Registers to be kept and returns to be furnished by a pound keeper :- Every pound-keeper shall. (i) keep the registers; and (ii) furnish the returns, in the forms specified in the Schedule to these rules. 4. Procedure to be followed when cattle are brought to a pound :- (1)When cattle are brought to a pound, the pound-keeper shall fill up the entries in the pound register in Form 1 as required by sub- section (2) of Section 6, and shall obtain the signature, or where a person is illiterate, the left hand thumb mark, of the person bringing the cattle to the pound, in the Register. (2) The copy of the entry made under sub-section (2) of Section 6 to be given by the pound-keeper to the person seizing, or causing the seizure of the cattle, shall be in Form 2. 5. Manner of remitting fines realised :- The pound-keeper shall give a receipt in Form 3 for any amount realised on account of fine levied under sub-section (1) of Section 10, and such amount shall be remitted by him to the Government Treasury of the Taluk for being credited to the appropriate head of account in favour of the District Magistrate as required by sub- section (2) of Section 10. 6. Declaration regarding ownership of cattle :- (1) The declaration regarding ownership which the owner of the impounded cattle or his agent, is required to make before the impounded cattle is released by the pound- keeper, shall be in Form 4. (2) The declaration referred to under sub-rule (1) shall be made in the presence of the pound-keeper and shall be attested by two witnesses. 7. Deposit and forfeiture of security :- (2) The amount deposited by way of security which shall be forfeited to the State Government under sub-section (2) of Section 13 in respect of any cattle which is impounded within a period of six months shall be twenty-five per cent of the amount deposited in respect of such cattle. 8. Procedure regarding making of deposit, custody and refund thereof :- (1) The sum to be deposited by way of security shall be paid in cash to the pound-keeper who shall acknowledge its receipt in Form 5. (2) Every amount received by the pound-keeper as security deposit un- der sub-rule (1) shall be kept by him in his personal custody and account of such amount shall be maintained by him in Form 6. (3) The pound-keeper shall on application made by or on behalf of the depositor refund the amount deposited on the expiry of the period of six months as required by sub-section (2) of Section 13 to the applicant after obtaining the signature of such person in the Register of Refunds kept in Form 7. 9. Manner of disposal of cattle :- If any cattle dies in the pound, the pound- keeper shall conduct a panchanama about the cause of death and dispose of the dead body and send a report to the District Magistrate in Form 8. 10. Repeal and savings :- All rules corresponding to these rules which are in force on the date of the commencement of these rules in the Mysore Area, Bombay Area, Coorg District, Hyderabad Area or Madras Area are hereby repealed except as respects things done or omitted to be done under such rules. SCHEDULE 1 SCHEDULE