Section 10(3) in Haryana Murrah Buffalo and other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Act, 2001
(3)In case any animal is found to be moving in a manner otherwise than prescribed under sub-section (1), the authorities, as may be designated by the Government by notification, shall confiscate the animal along with the property deployed for such movement :Provided that the authorities so designated may compound the offence and release the animal for movement on charging composition fee in the manner as may be prescribed. However, before doing so the authorities shall ensure that the provisions under sub-section (1) have been complied with :Provided further that in case the animal and/or the property deployed remains unclaimed or abandoned, the authority so designated may dispose it off in the manner as may be prescribed.Explanation. - Property deployed includes any means of transport.
