6. Liability to pay vaccination and marking fees. - (1) The person in charge of cattle shall pay all dues in respect of detention of such cattle in a quarantine station including such fees as may be prescribed for vaccination and marking.
(2)If such dues are not paid, the veterinary officer of the station may seize as many cattle as will, in his opinion, suffice to defray the dues leviable under sub-section (1) and such incidental charges in connection with the seizure and sale and forthwith report the fact to the Deputy Commissioner or such other officer as may have been appointed by the Deputy Commissioner in this behalf.(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.(4)The balance of the purchase money, if any, shall be delivered to the person who was in charge of the cattle when they were seized or their owner together with an account showing-(a)the number of cattle seized and sold ;(b)the time during which they had been in custody;(c)the proceeds of sale ; and(d)the manner in which those proceeds have been disposed of.
