- Any officer appointed by the [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] of any animal or thing in respect of which the committee has recorded the particulars prescribed by section 12.If the animal or thing is to be purchased, the said officer shall forthwith deposit with the committee a sum equivalent to the value thereof as fixed by the committee plus 15 per cent and upon such deposit the animal or thing shall become the absolute property of the [Government.] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.]If the animal or thing is hired the [Central Government] shall pay hire at such rates as it shall from time to time fix.
