Section 15 — Delivery to owner disputing legality of seizure but making deposit.

If the owner or his agent appear and refuse to pay the said fines and expenses, on the ground that the seizure was illegal and that the owner is about to make a complaint under section 20, then , upon deposit of the fines and charges incurred in respect of the cattle, the to him. STATE AMENDMENTS Maharashtra.-- Amendment of section 15 of Act 1 of 1871.--- In the principal Act, section 15 shall be renumbered as sub-section (1) of that section, and after sub-section (1) as so renumbered, the following new sub-section shall be inserted, namely:-- "(2) If on any complaint referred to in sub-section (1) the seizure is declared to be lawful, or if the owner or his agent fails to make such complaint within a period of four weeks from the date of delivery of the cattle to him, the pound keeper of shall require such owner or agent to make a declaration and to deposit the amount of security as required by section 12A. If the owner or his agent fails to make such declaration or to deposit such amount, the cattle delivered to him under sub-section (1) shall be seized for the purpose of section 16." [ Vide Bombay XIII of 1959, s. 7]

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