Section 7 in Bihar Preservation and Improvement of Animals Rules, 1960
7. Manner in which an application may be made under sub-section (2) of Section 10.
(1)The owner of animal or his authorised agent shall apply under subsection (2) of Section 10 in Form III to the Veterinary Officer by whom the animal has been seized.(2)The Veterinary Officer shall, on receipt of such application, calculate the expenses incurred over the upkeep of the animal up to the date of its release at the same rates as are admissible for feeding and treatment of such animals admitted into a Veterinary Hospital of a district.(3)The Veterinary Officer shall grant a receipt for the amount paid under sub-rule (if) to the owner or his authorised agent and deposit the amount in the nearest Treasury or Sub treasury under the head "XXX-Animals Husbandry-Other receipts-Miscellaneous Receipts-Receipts in connection with the administration of the Bihar Preservation and Improvement of Animals Act, 1955.
