Section 6(4) in The Assam Cattle Diseases Act, 1948
(4)The balance of the purchase money, if any, shall be delivered to the person who was in charge of the cattle when they were seized or their owner together with an account showing-(a)the number of cattle seized and sold ;(b)the time during which they had been in custody;(c)the proceeds of sale ; and(d)the manner in which those proceeds have been disposed of.
