Section 8(2) in The Bengal Diseases Of Animals Act, 1944
(2)If the owner of [the livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] seized under the proviso to sub-section (1) or his authorized agent applies in the prescribed manner for the return of such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] to his possession, the [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] shall be so returned if such owner or his authorized agent pays any expenses, calculated in the prescribed manner, incurred for the upkeep of the [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] up to the date of its release:Provided that on the release of the [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] the owner or his authorized agent, as the case may be, shall comply with any order which the [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] may see fit to issue under sub-section (1).
