Section 520(1) in Kolkata Municipal Corporation Act, 1980
(1)If any horses, cattle or other four-footed animals or birds are kept on any land or premises in contravention of the provisions of section 519 or are found roaming or tethered on any street or public place or on any land belonging to the Corporation, the Municipal Commissioner or any officer or employee of the Corporation authorised by him in this behalf may seize such horses, cattle or other four footed animals or birds and may cause them to be impounded or removed to and maintained in such place as may be appointed by the State Government or the Corporation for this purpose; and the cost of such seizure and impounding or removing and maintenance as aforesaid shall be recoverable by sale of such animals or birds by auction :Provided that any person claiming such animals or birds may, within seven days of such seizure, get them released on his paying all the expenses incurred by the Corporation in seizing, impounding or removing, or maintaining such animals or birds and on his producing such evidence in support of his claim as the Municipal Commissioner may think sufficient.
