Section 8(4) in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020
(4)On receipt of the report, records relating to premises and materials used or intended to be used in the commission of the offence, theSub-Divisional Magistrate may on his being satisfied that an offence has been committed or intended to be committed under this Act, may release thematerials including vehicle except cattle on production of a Bank guarantee equal to the value as estimated by him pending disposal of the criminal proceedings instituted in respect of the alleged offence and on the execution of Bank guarantee by the owner thereof of a bond for the production of theproperty so released as and when so required before the magistrate having jurisdiction to try the offence on account of which the seizure had beenmade and order for handing over the cattle to an institution established under section 19.
