Section 6(3) in The Assam Cattle Diseases Act, 1948
(3)The Deputy Commissioner or other officer appointed may, if satisfied that such dues have been paid, issue such notice or proclamation as may be prescribed and cause the cattle so seized, or as many as will, in his opinion, suffice to defray the dues and incidental charges to be sold by auction and the proceeds of the sale applied to the payment of-(a)the amount due under sub-section (1);(b)the charges in connection with the seizure, custody, feeding and upkeep of the cattle and the proceedings of sale.
