Section 14(2) in The West Bengal Livestock Improvement Act, 1954
(2)(a)If, on inspection, he is satisfied that the bull is fit for certification as an approved bull, he shall certify and brand the bull and also issue a notice in the prescribed manner calling upon the owner of the bull, if any, to file a claim within a specified period of time which shall not be less than fifteen days.(b)If a claim is filed within the specified period and, if on making such enquiries as may be considered necessary, the Livestock Officer finds that the claim has been substantiated, he shall cause the bull to be returned to the claimant on the claimant making payment of such amount not exceeding twenty rupees, as the Livestock Officer may direct, on account of the costs of the seizure and maintenance of the bull and the publication of the notice under clause (a).(c)If no claim is filed, or if the Livestock Officer, after making such enquiries as may be considered necessary, rejects the claim, or if the claimant fails to pay the amount which the Livestock Officer has directed him to pay under clause (b), the Livestock Officer shall direct that the bull be forfeited to Government.
