6. Liability to pay vaccination and marking fee. - (1) The person in charge of cattle shall be liable to pay the prescribed fee for their vaccination and marking under Section 4.
(2)If such fee is not paid, the Veterinary Officer of the station may seize as many cattle as well, in his opinion, suffice to defray the fee leviable under sub-section (1) and forthwith report the fact to the [Collector] [Substituted by M.P.A.O. 1957] or such other officer as may have been appointed by the [Collector] [Substituted by M.P.A.O. 1957] in this behalf.(3)The [Collector] [Substituted by M.P.A.O. 1957] or other officer so appointed may, if satisfied that such fee has not been paid, issue such notice or proclamation as may be prescribed, and cause the cattle so seized to be sold by auction and the proceeds of the sale applied to the payment of-(a)the amount due on account of the fee leviable under sub-section (1), and(b)the charges in connection with the seizure, custody, feeding and upkeep of the cattle and the proceedings of the sale.(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,(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.
