Section 130B(2) in New Town, Kolkata Development Authority Act, 2007
(2)The proceeds of sale of any such animal or bird by auction under sub-section (1), shall be applied in meeting the expenses incurred on account of seizure, impounding or removal and maintenance of such animal or bird and of holding such sale; and the surplus, if any, shall be held in deposit by the Chairman and shall, if not claimed by the owner of such animal or bird within a period of ninety days from the date of sale, be credited to a fund maintained by the Development Authority.
