Section 251(d) in Police Regulations, Bengal , 1943
(d)When property is sold, cither under clause (c) or under the orders of the District Judge, it shall be sold by the officer-in-charge and, whenever possible, at a public market. He shall prepare an account of the sale in B.P. Form No. 30, which shall be forwarded, in triplicate, along with the proceeds of the sale, to the Sub-divisional Magistrate. If any animal which has been impounded is sold, the pound fees shall be paid from the proceeds of the sale direct to the pound-keeper, and the balance only forwarded with the account.
