Section 23(5) in Bihar Preservation and Improvement of Animals Rules, 1960
(5)If the bull is claimed but the cost, charges and expenses incurred over its maintenance are neither paid nor deposited within the time fixed for the sale, the bull shall be sold by public auction and the proceeds of the sale shall after deducting therefrom the costs, charges and expenses incurred over the maintenance and sale of the bull, be paid to the owner after obtaining from him an acknowledgement in writing therefor and if the sale-proceeds are not sufficient to cover the cost, charges and expenses incurred over the maintenance, the deficit shall be realised from the owner of the bull.
