Section 10(2) in Mizoram Animal (Control & Taxation) Act, 2014
(2)If within the period specified in sub-section (1) the owner or his agent claims the animals but refuses or fails to pay the feeding charges and the fines chargeable under section 9, the Village Council shall cause the animals or any of them, as may be necessary, to be sold by public auction.Provided that if any such animals are, in the opinion of the Village Council, not likely to fetch a fair price if sold in auction under sub-section (1) or sub-section (2), they may be disposed of in such manner as the Village Council think fit.
