(3)The surplus sale-proceeds, if any shall be credited to the municipal fund and may be paid on demand to any person who establishes his right to the satisfaction of the Board or in a Court of competent jurisdiction:Provided that, if at any time before the sale is concluded, the person whose cart, carriage of animal has been seized so all tender to the Board, or to the person authorised by them to sell the cart, carriage or animal the amount of all the expenses incurred and the registration fee payable by him, the Board shall forthwith release the cart, carriage or animal so seized.
