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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(4) in The Punjab Animal Contagious Diseases Rules, 1953

(4)Should an animal impounded as aforesaid recover from the disease from which it was suffering or suspected to be suffering, before the animal is released, the owner or person incharge thereof shall pay to the keeper of the pound, the actual cost of the feeding and treatment of such animal. Should he fail to pay the expenses aforesaid, then the said animal be sold by auction and the sum realised by its sale, after deducting the amount of the expenses shall be paid to the owner or the person who was incharge of the animal.