Section 11(1) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
(1)Wherever as a result of search or seizure or as a result of inspection or otherwise the bovine animal are seized, the custody of the seized bovine animal pending final disposal of the case may be entrusted by an order of the competent authority to any recoginzed voluntary agency working for the welfare of such animals or to any institution/local authority as established under Section-8.Provided that where, there is no such voluntary agency or local institution, the competent authority may entrust the custody of bovine animals to any such agency or local institution outside the area or to any other suitable person, who volunteer to maintain such animal but in no case such custody may be given to the accused or any person connected with the violation of the provisions of this Act.During the custody period the expenditure on Bovine animals will be borne by the Animal's owner as per the direction of the competent authority.
