Section 27(3) in Bihar Preservation and Improvement of Animals Act, 1955
(3)If the owner of the bull seized under sub-section (1) appears before the Veterinary Officer within such time as may be prescribed in this-behalf and proves to the satisfaction of the officer that the bull is owned by him.(i)in case the bull has been sold by public auction, the proceeds of such sale shall be paid to the owner after deducting therefrom the costs of maintenance and arrangements for sale of the bull; and(ii)in any other case, the bull shall be delivered to the owner on payment of the cost of its maintenance:Provided that the owner shall not be entitled to anything, if the bull dies before the sale or as the case may be, before it is delivered to the owner.
