Section 8 in Rajasthan Animal Diseases Rules, 1960
8. maintenance in Veterinary dispensary.
- In the absence of a cattle pound in the vicinity, the inspector shall in cases flitting under the proviso to clause (a) of sub-section (2) of section 10, send the animal to the nearest Veterinary Dispensary for maintenance for a period not exceeding fifteen days and make further attempts to find the person entitled to the possession of the animal. At the end of that period if such person is not found, it will be lawful for the Officer-in-charge of the Veterinary Dispensary to sell the animal by auction and to credit the same proceeds to Government after deducting therefrom the charges incurred on the maintenance of the animal.
