Section 12 in Pondicherry Revenue Recovery Act, 1970
12. Distrained cattle or goods not to be used.
- The distrainer shall not work the bullocks or cattle, or make use of the goods or effects distrained and shall provide the necessary food for the cattle or livestock, and any expenses so incurred shall be defrayed by the owner upon his redeeming the property, or from the proceeds of the sale in the event of its being sold.
