Section 6A in The Goa Animal Preservation Act, 1995
6A. Custody of seized property.—
(1)Where it is not practicable to immediately take possession or custody of any seized property, the competent authority or any person authorized in writing in that behalf by the competent authority, may serve on the owner or person in possession of such property, an order prohibiting him from removing, parting with and/or otherwise dealing with property except with the previous written permission of the competent authority or such officer as the case may be.(2)Every property seized under this Act shall be forwarded without unnecessary delay to the place so designated by the competent authority.(3)When any property has been seized and forwarded to the place of destination as designated by the competent authority, an inventory of such property shall be prepared before taking custody of such property thereof.
