Section 520 in Kolkata Municipal Corporation Act, 1980
520. Seizure of certain animals or birds.
(1)If any horses, cattle or other four-footed animals or birds are kept on any land or premises in contravention of the provisions of section 519 or are found roaming or tethered on any street or public place or on any land belonging to the Corporation, the Municipal Commissioner or any officer or employee of the Corporation authorised by him in this behalf may seize such horses, cattle or other four footed animals or birds and may cause them to be impounded or removed to and maintained in such place as may be appointed by the State Government or the Corporation for this purpose; and the cost of such seizure and impounding or removing and maintenance as aforesaid shall be recoverable by sale of such animals or birds by auction :Provided that any person claiming such animals or birds may, within seven days of such seizure, get them released on his paying all the expenses incurred by the Corporation in seizing, impounding or removing, or maintaining such animals or birds and on his producing such evidence in support of his claim as the Municipal Commissioner may think sufficient.(2)The proceeds of sale of any animal or bird by auction under sub-section (1) shall be applied in meeting the expenses incurred on account of seizure, impounding or removal, and maintenance of such animal or bird and of holding such sale; and the surplus, if any, shall be held in deposit by the Municipal Commissioner and shall, if not claimed by the owner of such animal or bird within a period of ninety days from the date of sale, be credited to the Municipal Fund.
