Section 12 in Telangana Revenue Recovery Act, 1864
12. Distrained cattle or goods not to be used.
- The distrainer shall not work the bullocks or cattle, or make use of the goods or effects distrained; he shall provide the necessary food for the cattle or livestock, the expense attending which shall be defrayed by the owner upon his redeeming the property, or from the proceeds of the sale in the event of its being sold.
