57. - In default of payment by owner of charges, etc., animal may be sold
If the owner shall refuse or neglect to pay the sum due and to remove the animal within the time specified in Section 56, any Magistrate may direct that the animal be sold, and that the proceeds, deducting costs of sale, be applied to the payment of the sum due. Any surplus shall, on application within two months from date of sale, be paid to the owner of the animal, and in default to such application shall be forfeited to Government, but the owner shall not be liable to make any payment in excess of the net proceeds of such sale.
