Section 8(2) in Bihar Preservation and Improvement of Animals Rules, 1960
(2)In case the owner fails to remove the animal within the time specified in sub-rule (1), it shall be sold by public auction and the sale proceeds shall be paid to the owner or remitted to him by money order, if his whereabouts is known, after deducting the money order commission and the expenses incurred over its maintenance and sale. If the whereabouts of the owner is not known the entire sale-proceeds shall be deposited in the nearest Treasury or Sub-treasury under the head "XXX-Animal Husbandry-Other Receipts-Miscellaneous Receipts-Receipts in connection with the administration of the Bihar Preservation and Improvement of Animals Act, 1955".
