Section 21(2) in Bihar Preservation and Improvement of Animals Rules, 1960
(2)The bull seized under sub-section (1) of Section 27 shall be detained in a pinjrapole or infirmary recognised by the State Government in this behalf for not less than fourteen days from the date of its seizure and after it has been castrated and marked in the manner indicated in Rule 19, it may, subject to the provision of subsection (3) of the said Section, be sold by public auction.
