[Cattle-Trespass (1[Tamil Nadu] Amendment) Act, 1957]*
| 1[Tamil Nadu Act No. 20 of 1957]2 | [11th December, 1957] |
An Act to amend the Cattle-trespass Act, 1871, in its application to the 3[State of Tamil Nadu].
Whereas it is expedient to amend the Cattle-trespass Act, 1871 (Central Act I of 1871), in its application to the 3[State of Tamil Nadu] for the purposes, hereinafter appearing;
Be it enacted in the Eighth Year of the Republic of India as follows:-
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2 For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, Extraordinary, dated, the 28th October, 1957, page 114.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1959, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
* Received the assent of the Governor on the 2nd December, 1957; first published in the Fort St. George Gazette on the 11th December, 1957)
1. Short title.- This Act may be called the Cattle-trespass (1[Tamil Nadu] Amendment) Act, 1957.
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. Amendment of Central Act I of 1871.- In sections 4, 5, 12, 14, 17 and 31 of the Cattle-trespass Act, 1871 (Central Act I of 1871) (hereinafter referred to as the principal Act), for the words "Magistrate of the District" wherever they occur, the words "District Collector" shall be substituted.
3. Insertion of new section 22-A in Central Act I of 1871.- After section 22 of the principal Act, the following section shall be inserted, namely:-
"22-A. Appeal against order of compensation.- (1) Any person who has been ordered by a Magistrate under section 22 to pay compensation may appeal from the order, as if such person had been convicted on trial held by such Magistrate.
(2) When an order for payment of compensation to a complainant is made in a case which is subject to appeal under sub-section (1), the compensation shall not be paid to him before the period allowed for the presentation of the appeal has elapsed, or, if an appeal is presented, before the appeal has been decided and, where such order is made in a case which is not so subject to appeal, the compensation shall not be paid before the expiration of one month from the date of the order."