Section 7 in Chhattisgarh Agricultural Cattle Preservation Rules, 2014
7. Confiscation by the District Magistrate.
- The police is empowered to confiscate any vehicle, Agricultural cattle or its beef in case of any violation of Section 4, 5 and 6 and the District Magistrate shall confiscate such vehicle, Agricultural cattle or its beef as per the provisions of Section 100 of Code of Criminal Procedure, 1973 (No. 2 of 1974) in following manner, namely :-(a)He shall take possession of the vehicle;(b)He may sent the Agricultural cattle or its beef into the custody of any organization or person registered with the Chhattisgarh Go-Seva Ayog; and(c)The beef of Agricultural cattle shall be disposed of by the Pashudhan Vikas Vibhag in such manner as it deems fit.
