Section 23(4) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(4)(a)Cattle distrained as movable property of a loanee may be kept in custody in a cattle pound by the distrainer at his cost.(b)In such cases, notwithstanding anything contained in the Gallic Trespass Act, 1871 (No. 1 of 1871), cattle shall be released from the pound only on the order of distrainer and, in the event of such cattle being acutioned according to the provisions of Cattle Trespass Act, the sale proceeds, after deduction of expenditure incurred by pound, shall be deposited with the District Development Bank.
