Section 10(4) in Mizoram Animal (Control & Taxation) Act, 2014
(4)The sale proceeds thereof shall be deposited into the Village Council Fund, provided that the sale proceeds shall be refunded to the owner if the sale is proceeded under sub section (1) and the owner makes a claim within 15 days of the sale and deposits the sale proceeds together with the feeding charges, if borne any, and the fine money.Chapter-IV Animal Taxation
