Section 18 in The Karnataka Cattle Trespass Act, 1966
18. Disposal of fines, expenses and surplus proceeds of sale.-
(1)The officer by whom the sale is held shall send to the District Magistrate the fines deducted under subsection (2) of section 17.(2)The fines levied under sub-section (1) of section 10 and the fines deducted under sub-section (2) of section 17 shall be credited to the local fund of the local authority within the jurisdiction of which the pound is located.(3)The charges for feeding and watering deducted under section 17 shall be paid over to the pound-keeper who shall also retain and appropriate all sums received by him on account of such charges under section 12.(4)The amount of security required under section 13 shall be deposited with the pound-keeper.(5)The surplus unclaimed proceeds of sale of cattle shall be sent to the District Magistrate who shall hold them in deposit for a period of six months and, if no claim thereto is preferred and established within that period such proceeds shall be credited to the local fund of the local authority within the jurisdiction of which the pound is located and no suit shall lie for the recovery of any sum so credited.
