The CATTLE TRESPASS (ASSAM AMENDMENT) ACT, 2002

Registered No. - 768/97 
THE ASSAM GAZETTE 
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EXTRAORDINARY 
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PUBLISilED BY AUTHORITY 
ri-~ 711 fo/r~, ~~' 18 ~' 2002, 27 ~' 1924 (rtq;) 
No. 711 Dispur, Monday, 18th November, 2002, 27th Kartika, 1924 (S.E.) 
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRANCH 
NOTIFICATION 
The 16th November, 2002 
No. LGL.49/2002/6.--The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published for 
general information. 
' . . 
5670 THE ASSAM GAZETTE. EXTRAORDINARY, NOV. 18, 2002 
ASSAM ACT NO. XV OF 2002 
(Received the assent of the Governor on 13th November, 2002) 
THE CATTLE TRESPASS (ASSAM AMENDMENT) ACT, 2002. 
Preamble 
Short title, 
extent and 
~ommencement 
Substitution 
of 
section 26. 
AN 
ACT 
further to amend the Cattle Trespass Act, 1871, 
in its application to the State of Assam ; 
Whereas it is expedient further to amend 
the Cattle Trespass Act, 1871, hereinafter referred Act r of 1871. 
to as the principal Act, in its application to the 
State of Assam , in the manner hereinafter 
appeanng; 
It is hereby enacted in the Fifty-third Year 
of the Republic of India as follows :-
1. ( 1) This Act may be called the Cattle Trespass 
(Assam Amendment) Act, 2002. 
2. 
(2) It shall extend to the whole of Assam. 
(3) It shall come into force at once. 
In the principal Act, for section 26, the 
following section shall be substituted, 
namely: -
"26. Penalty for damage caused to land 
or crops or public roads or for injury 
caused to any person by cattle or for cattle 
on public roads. -
(1) Any owner or keeper or attendant of cattle 
who through neglect or criminal motive 
or otherwise damages or causes or permits 
to be damaged any land or any crop or 
produce of land or any public road or 
anything or causes injury to any person or 
persons by allowing such cattle to trespass 
thereon, or lets loose any cattle to stray 
on any public road and thereby causes 
obstruction to traffic shall, on conviction 
before a judicial magistrate, be punishable 
with fine which shall not be less than five 
hundred rupees but which may extend to 
one thousand rupees and in default of 
payment of fine, simple imprisonment for 
THE ASSAM GAZETTE. EXTRAORDINARY, NOV. 18. 2002 5671 
a term not exceeding one mo11th for the 
Insertion of 
section 26A. 
first offence and for the subsequent 
offences, fine not less than one thousand 
rupees but which may extend to two 
thousand rupees or to simple imprisonment 
for a term which may extend to three 
months. 
(2) While convicting such person under sub­
section (1 ), the magistrate may order him 
to pay the person whose land, or crop or 
produce of land or anything has been 
damaged or the person who is injured, such 
compensation depending upon the value 
of the loss or expenses so incurred for the 
medical treatment, as may be considered 
reasonable and in default of payment, the 
cattle in respect of which the offence has 
been committed shall be forfeited and sold 
on auction in order to compensate the 
person so aggrieved." 
3. In the principal Act, after section 26, the 
following new section 26A shall be 
inserted namely :-
"26A. Cognizance of offence.- No Court 
shall take cognizance of any offence 
punishable under section 26 except on a 
report in writing of the facts constituting 
such offence made by the person aggrieved 
by such offence or by person who is a 
public servant as defined in section 21 of Act 45 
the Indian Penal Code, 1860. of1860 
S. K. SINHA, 
GOVERNOR OF ASSAM 
K. D. PHUKAN, 
Secy. to the Govt. of Assam, 
Legislative Department. 
GUWAHATI--Printed & published by the Dy. Director (P), Directorate of Ptg. & Sty., 
Assam, Guwahati (Ex-Gazette) No. 1419-500-600-18-11-2002. 

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