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CATTLE-TRESPASS (WEST BENGAL AMENDMENT) ACT, 1955
CATTLE-TRESPASS (WEST BENGAL AMENDMENT) ACT, 1955
4 of 1956
16th January, 1956
Section 1 Short title
This Act may by called the Cattle-trespass (West Bengal Amendment) Act, 1955.
Section 2 Act 1 of 1871 amended in its application to West Bengal
The Cattle-trespass Act, 1871 (hereinafter referred to as the said Act), shall, in its application to West Bengal, be amended for the purposes and in the manner hereinafter provided.
Section 3 Amendment of section 24
Section 24 of the said Act shall be renumbered as sub-section (1) of that section and after that section as so renumbered, the. following sub-section shall be added, namely : "(2) Offences under this section shall be cognizable and bailable.".
Section 4 Substitution of new section for section 26
For Section 26 of the said Act, the following section shall be substituted, namely :
"26. Penalty for damage caused to land or crops or public roads by cattle. Any owner or keeper of cattle 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, allowing such cattle trespass thereon, shall, on conviction before a Magistrate, be punished with a fine not exceeding two hundred rupees.".
