Section 20(5) in The Orissa Animal Contagious Diseases Rules, 1957
(5)Should an animal impounded as aforesaid recover from the disease from which it is or was suffering, the owner or person in charge thereof shall, before the animal is released, pay to the keeper of the pound the actual cost of the feeding and treatment of such animal. If he fails to pay the expenses aforesaid the said animal shall be sold by the auction and the sum realised by its sale after deducting the amount of expenses, shall be paid to the owner or the person in charge of the animal.
