LexThe Kerala Cattle Trespass Act, 1961
Kerala · state statute
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Preamble.
488
THE KERALA CATTLE TRESPASS ACT, 1961
(Act 26 or 1961)
CONTENTS
Sections,
2.
10.
ll.
12.
13.
14.
15.
16.
17.
18.
CHAPTER I
Short title, extent and commencement.
Definitions.
CHAPTER II
Pounds and Pound-keepers
Establishment of pounds.
Control of pounds. and rates of charge for feeding impounded
cattle.
Appointment of pound-keepers.
Duties of Pound-keepers
To keep registers and furnish returns.
To register seizures.
To take charge of and feed cattle.
CHAPTER III
Impounding Cattle
Cattle damaging land may be seized and police to aid suck
seizures.
Cattle damaging public roads, canals and embankments.
Fines for cattle impounded.
CHAPTER IV
Delivery or Sale of Cattle
Procedure when owner claims the cattle and pays fines and
charges. ¥
Procedure if cattle be not claimed within a week.
Delivery to owner disputing legality of seizure, but making
deposit.
Procedure when owner refuses or omits to pay the fines and
expenses,
Disposal of fines, expenses and surplus proceeds of sale.
Application of fines and unclaimed proceeds of sale.
Officers and pound-keepers not to purchase cattle at sales
under this Act.
-
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eh.
i
Saki
aera
19.
20,
21.
22,
23.
24.
25.
26.
27.
28.
29.
30.
31.
32.
33.
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CHAPTER V
Complaints of Hlegal Seizure and Detention
Power to make complaints,
Proceedure on complaints.
Compensation for illegal seizure or detention and release of
cattle.
Recovery of compensation.
CHAPTER VI
Penalties
Penalty for forcibly opposing the seizure of cattle or rescuing
the same.
Penalty for damage caused to land or crops or public road
by cattle.
Recovery of penalty for mischief committed by causing cattle
trespass.
Powers of police to investigate offences under section 24.
Penalty on pound-keeper failing to perform duties.
Application of fines recovered under sections 24, 25 and 27.
CHAPTER VII
Suits for Compensation
Saving of right to sue for compensation.
Set-off. az
CHAPTER VIII 7
Miscellaneous
Delegation of powers.
Power to make rules.
Repeal and Savings.
34/4035
490
ACT 26 OF 1961
THE KERALA CATTLE TRESPASS ACT, 1961*
An Act to consolidate and amend the law relating to trespass by cattle in the
State of Kerala;
Preamble—WueEreEas it is necessary to consolidate and amend the
law relating to trespass by cattle on lands and causing damage to
crops and other produce thereon, in the State of Kerala;
Be it enacted in the Twelfth Year of the Republic of India as
follows:—
CHAPTER I
1. Short trtle, extent and commencement.—(1) This Act may be called the
Keiala Cattle Trespass Act, 1961.
(2) (a) It extends to the whole of the State of Kerala;
(b) The Government may, by notification in the Gazette,
exclude any area from the operation of this Act from such
date as may be specified therein.
(3) It shall come into force on such date as the Government may,
by notification in the Gazette, appoint.
2. Definitiors.—In this Act, unless the context otherwise requires, —
(1) “cattle” means cows, oxen and bulls and includes elephants,
camels, buffaloes, horses, mares, geldings, pomuies, colts, fillics, mules,
asses, pigs, rams, ewes, sheep, lambs, goats, kids and fowls and such
other kinds of animals asthe Government may, by notification in the
Gazette, specify;
(2) “Director” means the Director of Local Bodies appointed by
the Government;
(3) “local authority” means any Municipal Corporation, Muni-
cipal Council or Panchayat, or, in area where there is no Municipal
Corporation, Municipal Council or Panchayat, such authority as the
Government may appoint in this behalf.
CHAPTER II
PounDs AND POUND-KEEPERS
3. Establshment of pounds—(1) Pounds may be established at such
places in each district as the Director may, from time to time, direct.
(2) The area by which every pound is to be used shall be deter-
mined by the Director.
4. Control of pounds and rates of charge for feeding impounded cattle —The
pounds shall be under the control of the Jocal authority and that
authority shall fix, and may, from time to time alter, the rates of charge
for feeding and watering impounded cattle.
* Published in the Gazette Extraordinary dated 15th July 1961.
91
5. Appointment of pound-keepers—(1) Every pound shall be in the
charge of a pound-keeper appointed by the local authority concerned.
(2) Every pound-kezper shall be deemed to be a public servant
within the meaning of section 21 of the Indian Penal Code.
(3) Every pound-keeper appointed by the local authority may be
suspended or removed by that authority.
Duties or PounD-KEEPFRS
6. To Keep registers and furmsh returns.—Every pound-keeper shall
keep such registers, and furnish suchreturns as the Government may,
trom time to time, direct.
7. To register serzures—-When cattle are brought to a pound, the
pound-keeper shall enter in his register —
(a) the number and description of the cattle ;
(b) the day and hour on antl at which they were so brought ;
{c) the name and residence of the seizure ; and
(a) the name and the residence of the owner, if known,
The seizure shall affix his signature in the register. The pound-
keeper shall give the seizure or lus agent a copy of the entues aforesaid.
8 To take charge of and feed cattle—The pound-keeper shall take
charge of feed and water the cattleuntile they are disposed of as herein-
after directed,
CHAPTER III
IMPOUNDING CATTLE
9, Caitle damaging land may be seized and police to aid such seizures —
(1) The cultivator or occupier of any land, or any person who has
acquired a right for the cultivation of the crop or produce on any land,
or the vendee or mortgagee of such crop or produce or any part
thereof,
may seize, or cause to be seized, any cattle trespassing on such land,
and doing damage thereto or to any ctop or produce thereon, and send
them or cause them to be sent within twenty-four hours to the pound
established for the area in which the land 1s situate.
(2) All officers of Police shall, when required, aid in preventing—
(a) resistance to such seizures, and
(b) rescues from persons making such seizures,
10 Catile damaging public reads, canals and embankments.—Persons in
charge of public roads, pleasure grounds, plantations wherein common
grazing grounds are available, canals, drainage works, tanks embank-
ments, and the like and officers of Police, officers employed by local
authorities within their respective jurisdictions and such other officers
as the Director may empower in this behalf, may seize, or cause to be
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seized, any cattle doing damage to such reads, grounds, plantations,
canals drainage works, tanks, embankments and the like or the sides 01
slopes of such roads, canals, dramage works, tanks or embankments or
found straying thereon, and shall send them or cause them to be sent
within twenty-four hours, to the nearest pound.
IL. Fines for cattle rmpounded.—(1) For every head of cattle impound-
ed as aforesaid the pound-keeper shall levy a fine in accordance with
the scale for the tume being prescribed by the Director in this behalf by
notification in the Gazette. Dufferent scales may be prescribed for
different local areas and for different kinds of cattle.
(2) Notwithstanding anything contained in sub-section (1), when
it appears to the Director that in any local area cattle are habitually
allowed to trespass on land and damage crops or other produce thereon,
he may, by notification in the Gazette, direct that for every head of
cattle of any kind specified thercin which may be seized within such
local area and impounded as aforesaid, such amount of fine as may be
specified by him in the said notification, not exceeding double the fine
prescribed under sub-section (1), shall be levied.
(3) All fines levied under this section shall be credited to the fund
of the local authority or where there 1s no Municipal Corporation,
Municipal Council or panchayat, in such manner as the Government
may, from time to time, direct.
(4) A list of the fines and of the rates of charge for feeding and
watering cattle shall be exhibited in a conspicuous place on, or near to,
every pound.
CHAPTER IV
DELIVERY OR SALE OF CATTLE
12. Procedure when owner claims the cattle and pays fines and charges.~—
(a) Ifthe owner ofthe impounded cattle or his agent appears and
claims the cattle the pound-keeper shall deliver them to him on pay-
ment of the fines and charges incurred in respect of such cattle.
(b) The owner or his agent, on taking back the cattle shall sign
a reccipt for them in the register kept by the pound-keeper.
13. Procedure 1f cattle be not clarmed within a week.—(I) If the cattle be
not claimed within seven days from the date of their being impounded,
the pound-keeper shall report the fact to the local authority concerned
or to such officer as the Director specifies in this behalf.
(2) The local authority or the other officer shall thereupon affix
in a conspicuous part of its or his office a notice stating—
(a) the number and description of the cattle,
(b) the place where they were seized,
(c) the place where they are impounded,
and shall cause proclamation of the same to be made by beat of drum
in the village and in the market place nearest to the place of seizure.- -
fone
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(3) Ifthe cattle be not claimed within seven days from the date
of the notice, they shall be sold by public auction by the local authority
or the said officer or any other officer subordinate tohim deputed for
that purpose, at such place and time and subject to such conditions as
the Director, by general or special order, from time to time, directs.
Provided that if any such cattle are, in the opinion of the Director,
not likely to fetch a fair price if sold as aforesaid, they may be disposed
of in such other manner as he thinks fit.
14. Delwery to owner disputing legality of serzure but making deposit, —If
the owner or his agent appears and refuses to pay the said fines and
expenses, cn the ground that the seizure was illegal and that the owner
is about to make a complaint under section 19, then, upon deposit of
the fines and charges incurred in respect of the cattle, the cattle shall
be delivered to him.
15, Procedure when owner refuses or omits to pay the fines and expenses.—(1)
If the owner or his agent appears and refuses or omits to pay or in the
case mentioned in section 14 to deposit the said fines and expenses, the
cattle, or as many of them as may be necessary, shall be sold by public
auction by the local authority or by such officer, as the case may be, at
such place and time, and subject to such conditions as are referred to
in section 13.
(2) The fines leviable and expenses of feeding and watering
together with the expenses of sale, if any, shall be deducted from the
proceeds of the sale.
(3) The remaining cattle, and the balance of the proceeds of
sale, if any, shall be delivered to the owner or his agent, together with
an account showing— 3
(a) the number of cattle seized,
(b) the time during which they have been impounded,
(c) the amount of fines and charges incurred,
(d) the number of cattle sold, >
(e) the proceeds of sale, and
(f) the manner in which those proceeds have been disposed
of,
(4) The owner or his agent shall give a receipt for the cattle
delivered to him and for the balance of the proceeds of sale, if any, paid *
to him according to such account.
(5) Ifthe owner or his agent refuses to receive the remaining
cattle and the surplus proceeds of sale delivered to him, the cattle and
the proceeds of sale shall be deemed to be unclaimed and disposed of
according to the provisions of this Act.
16. Disposal of fines, expenses and surplus proceeds of sale—(1) The
officer by whom the sale was made shall send to the local authority the
fines so deducted,
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(2) The charges for feeding and watering deducted under section
15 shall be paid over to the pound-keeper, who shall also retain and
appropriate all sums received by him on account of such charges under
section 12,
(3) The surplus unclaimed procceds of the sale of cattle shall be
sent to the Jocal authority, who shall hold them in deposit, and if no
claim thereto be prefeired within three months and established, shall
dispose of them as hereinafter provided.
17, Application of fines and unclaimed proceeds of sale—(1) All sums
received on account of fines and the unclaimed proceeds of the sale of
cattle shall be credited to the fund ofthe local authority or, where
there is no Municipal Corporation, Municipal Councilor Panchayat,
in such manner as the Government may, fiom time to time, direct.
(2) The salaries allowed to pound-keepers and the expenses
incurred for the construction and maintenance of pounds or for any
other purpose connected with the cairy:ng out of the provisions of this
Act shall be paid by the local authority,
18. Officers and pound-keepers not to purchase cattle at sales under thts Act.—
(1) No Police officer, or other officer or pound-keeper appointed under
the provisions herein contained and no member of the local authority
under whose control the pound is shall, directly or indirectly, purchase
any cattle at a sale under this Act.
(2) No pound-keeper shall release or deliver any impounded
cattle, otherwise than in accordance with the provisions of this Chapter,
unless such release or delivery is ordered by the Director or the local
authority or the Magis*rate acting under Chapter V ofthis Act ora
civil court, in writing stating the reasons for such order.
CHAPTER V
COMPLAINTS OF ILLEGAL SEIZURE AND DETENTION
19. Power to make complaints—Any person whose cattle have been
seized under this Act, o:, having been so seized have been detained in
contravention of this Act, may, at anv time within ten days from the
date of seizuic, make a complaint to the District Magistrate or any
Magistrate authorised to receive and try charges without reference by
the Magistiate of the district.
20. Procedure on complaints.—(1) The complaint shail be made by the
* complainant in person or by an agent personally acquainted with the
circumstances It may be extherin writing or verbal Ifit be verbal,
the substance of it shall be taken down in writing by the Magistrate.
(2) Ifthe Magistrate, on examining the complainant or his agent,
sees Teason to believe the complaint to be well-founded, he shall summion
the person complained against and make an enquiry into the case
21. Compensation for legal seizure or detention and release of cattle.—(1) If
the seizure or detention be adjudged, illegal the Magistrate shall award
to the complainant, for the loss caused by the seizure .or detention,
495
reasonable compensation not exceeding one hundred rupees, to be paid
by the person who made the seizwe or detained the cattle, together with
all fines paid and expenses incurred by the complainant in procuring
the release ol the cattle
(2) Ifthe cattic have not heen released, the Magistrate shall,
besides awarding such compensation, urder their release and ducect that
the fines and eapenses leviable under this Act shall be paid by the per-
son who made the seizure or detained the cattle.
22. Recovery of compensation—The compensation, fines and expenses
mentioned in section 21 may be recovered in the manner provided for
the recovery of fines under the Code of Criminal Procedure, 1898.
CHAPTER VI
PENALTIES
23, Penalty for forcibly opposing the seizure of catile or rescung the same.—
Whoever forcibly opposes the scizure of cattle liable to be seized under
this Act, and whoever rescues the same after seizure, either from a
pound or from any person taking or about to take them to a pound,
such person being near at hand and acting under the powers conferred
by this Act, shall, on conviction before a Magistrate, be pumished with
imprisonment for a period not exceeding six months, or with fine not
exceeding five hundred rupees, or with both,
24. Penalty for damage caused to land or crops or public roads by cattle —
Any owner, or keeper or attendant of cattle, who causes or suffers cattle
to stray about without a keeper or who, through neglect or otherwise,
damages or causes or permits to be damaged any land, or any crop or
produce of land or any public road, by allowmg such cattle to trespass
thereon, shall, on conviction before a Magistrate, be liable to a fine not
less than twenty-five rupees, but not exceeding two hundied and fifty
rupees or to imprisonment for a term not exceeding three months, or to
both.
25. Recovery of penalty for mischeef commitled by causing cattle to trespass.—
Any fine imposed under section 24 or for the offence of mischief by
causing cattle to trespass on any land may be recovered by sale of all or
any of the cattle by which the trespass was committed, whether they
were seized in the act of trespassing or not, and whether they are the
property of the person convicted of the offence, or were only in his
charge when the trespass was committed.
26. Powers of Police to investigate offences under section 24 —Notwithstand-
ing the provisions contained in the Code of Criminal Procedure, 1898
any Police Officer may investigate without the order of a Magistrate
into an offence under section 24 as ifit were a cogmzable case, but he
shall not arrest without warrant from a Magistrate any person accused
of offence under section 24.
27. Penalty on pound-keeper failing to perform duties —Any pound-keeper
releasing or purchasing or delivering cattle contrary to the provisions of
section 18, or omitting to provide any impounded cattle with sufficient
food and water, or failing to perform any of the other duties imposed
—
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upon him by this Act, shall, over and above any other penalty to which
he may be liable, be punished, on conviction before a Magistrate, with
fine not exceeding fifty rupees. Such fines may be recovered by deduc-
tions from the pound-keeper’s salary.
28. Application of fines recovered under sectrons 24,25 and 27.—All fines
recovered under sections 24, 25 and 27 may be appropriated, in whole
or in part, as compensation for loss or damage proved to the satisfaction
of the convicting Magistrate.
CHAPTER VII
SUITS FOR COMPENSATION
29. Saving of right to sue for compensation —Nothing herein contained
shall be deemed to prohibit any person whose crops or other produce
of land have been damaged by trespass of cattle from suing for com-
pensation in any competent civil court. ;
30. Set-off.—Any compensation .paid under this Act, by order of a
. convicting Magistrate, to a person whose crops or other produce of
sland have been damaged by trespass by cattle, shall be set-off and
’ deducted from any sum due to that peison as compensation in any civil
suit referred to in section 29.
CHAPTER VIII
MIscELLANEOUS
31. Delegation of powers—The Director may, by notification in the
Gazette, delegate all or any of his powers under this Act to any Officer
of his department and may by like notification withdraw such powers,
32. Power to make rules.—(1) The Government may make rules to
carry out the purposes of this Act.
(2) All rules made under this section shall be laid before the Legis-
lative Assembly for a period of not less than fourteen days as soon a$
possible after they are made, and shall be subject tosuch modifications
as the Legislative Assembly may make during the session in which they
are so laid or the session immediately following.
33. Repeal and Savings.—The Travancore-Cochin Uattle Trespass Act,
1125 (Act XII of 1125) and the Cattle Trespass Act, 1871 (Central Act
1 of 1871) in its application to the Malabar district referred to in
sub-section (2) of section 5 of the States Reorganisation Act, 1956,
are hereby repealed; but notwithstanding such repeal all pounds
established under the afore said Acts shall be deemed to be pounds
established under this Act
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