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State of Assam - Section

Section 20 in The Assam Cattle Diseases Act, 1948

20. Recovery of expense of detention.

- The expenses of detention and production before the Veterinary Officer incurred under Section 19 shall be recoverable at such rates as may be prescribed from the owner of the animal if he fails to pay the amount due, it may, without prejudice to any other mode of recovery be recovered by sale, by public auction of such number of the owner's animals as may be sufficient to realise such amount.