Section 11 in The Tamil Nadu Cattle-Disease Act, 1866
11. Owner to pay costs for animal cured.
- Should an animal impounded as aforesaid recover from the disease under which it may have been labouring, the owner or person who was in charge thereof shall pay to the keeper of, the hospital-pound, to be placed to the credit of the cattle-pound fund, the actual cost of the feeding and treatment of such animal.Recovery in case of default. - Should he fail to pay the expenses aforesaid, then the said animal shall lie sold by auction, and the sum realized by its sale, after deducting the amount of the expenses, shall be paid over to the owner, or the person who was in charge :Owner when not chargeable. - Provided always that, in such cases as the owner or person who was in charge may elect to supply food and medicine, he shall not be required to pay any charges whatever.
