Section 6B(3) in The Gujarat Animal Preservation Act, 1954
(3)The vehicle or conveyance so seized under sub-section (2) shall not be released by the order of the court on bond or surety before the expiry of six months from the date of such seizure or till the final judgment of the court, whichever is earlier.Explanation.- For the purpose of this section "beef” means flesh of any animal specified in sub-section (1A) of section 5, in any form.
