Section 6(2) in The M.P. Cattle Diseases Act, 1934
(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.
