Section 7(4) in Mizoram Animal (Control & Taxation) Act, 2014
(4)When any animal is brought under sub-section (1), the Village Council shall cause to be entered in a register-(a)the number and description of such animals;(b)the day and hour on and at which they were brought;(c)the name and full residential address of the person who made the seizure; and(d)the name and full residential address of the owner (s), if known, and shall cause to be given to the person who seized it or his agent a copy of the entry.
