Section 6 in The Orissa Prevention of Cow Slaughter Act, 1960
6. Levy of charges or fees.
(1)The Government or a local authority, as the case may be, may levy such charges or fees as may be prescribed for keeping uneconomic cows in the institutions.(2)The owner of the uneconomic cow shall be liable to pay the said charges or fees in the prescribed manner.(3)Dues payable under this section shall, without prejudice to any other mode of recovery, be recoverable as arrears of land revenue.
