Section 10(2) in Bihar Preservation and Improvement of Animals Act, 1955
(2)If the owner of animal seized under the proviso to sub-section (1) or his authorised agent applies in the prescribed manner for the release of such animal, the animal shall be so released if such owner or his authorised agent pays any expense, calculated in the prescribed manner, incurred for the upkeep of the animal up to the date of its release:Provided that on the release of the animal, the owner or his authorised agent, as the case may be, shall comply with any order which the Veterinary Officer may deem fit to issue under sub-section (1).
