Section 8(8) in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020
(8)When any confiscated property is sold as aforesaid, the proceeds thereof, after deduction of the expenses of any such auction or other incidental expenses, relating thereto, shall, where the order of confiscation is made under sub-section (5) is set aside or annulled by the Appellate court be paid to the owner thereof or to the person from whom it was seized as may be specified in such order.
