Section 6(3) in The M.P. Cattle Diseases Act, 1934
(3)The [Collector] [Substituted by M.P.A.O. 1957] or other officer so appointed may, if satisfied that such fee has not been paid, issue such notice or proclamation as may be prescribed, and cause the cattle so seized to be sold by auction and the proceeds of the sale applied to the payment of-(a)the amount due on account of the fee leviable under sub-section (1), and(b)the charges in connection with the seizure, custody, feeding and upkeep of the cattle and the proceedings of the sale.
