Section 248(2) in Rajasthan Municipalities Act, 2009
(2)The proceeds of sale of any animal or bird by auction under sub-Section (1) shall be applied in meeting the expenses incurred on account of seizure, impounding or removal and maintenance of such animal or bird and of holding such sale and the surplus, if any, shall be held in deposit by the Chief Municipal Officer and shall, if not claimed by the owner of such animal or bird within a period of ninety days from the date of sale, be credited to the Municipal Fund.
