Section 251(c) in Police Regulations, Bengal , 1943
(c)Ordinarily property, including livestock, which has been taken into custody in accordance with clause (a), shall not be sold without the orders of the District Judge. If, however, it includes any items which very rapidly deteriorate and perish, the officer-in-charge may exercise his discretion in selling such items in anticipation of orders. Livestock shall be placed in the nearest pound.
