Section 10(4) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
(4)Subject to the provisions of sub-sections (2) and (3), any notified animal or bird which is seized under sub-section (1) shall be publicly sold and the proceeds of such sale shall be credited to the fund of the local authority concerned:Provided that in the case of an animal or bird referred to in sub-section (2) or sub-section (3), the proceeds of such sale shall be paid to the owner of the animal or bird, after deducting the fine and the feeding and maintenance charges referred to in sub-section (2) or in sub-section (3), as the case may be, and if the owner of such animal or bird fails to claim such proceeds within a period of three months after such sale, the entire amount shall be credited to the fund of the local authority concerned.
