Section 21 in Bihar Preservation and Improvement of Animals Rules, 1960
21. Detention and disposal of a bull seized under sub-section (1) of Section 27.
(1)For the purpose of Section 27, the Veterinary Officer visiting the locality shall make an enquiry from the Chaukidar or Chief Officer and obtain statement in writing to ascertain the person in whose ownership, possession or custody the bull is for the time being and then seize the bull.(2)The bull seized under sub-section (1) of Section 27 shall be detained in a pinjrapole or infirmary recognised by the State Government in this behalf for not less than fourteen days from the date of its seizure and after it has been castrated and marked in the manner indicated in Rule 19, it may, subject to the provision of subsection (3) of the said Section, be sold by public auction.(3)The owner of bull seized under sub-section (1) of Section 27 may within three months of its seizure, claim the return of the bull, if it has not been sold by public auction, or its sale-proceeds if it has been so sold.
