Section 27(2) in Bihar Preservation and Improvement of Animals Act, 1955
(2)Every bull seized under sub-section (1) shall, after it has been castrated and marked, where necessary, be sent to a Pinjrapole or Infirmary recognised by the State Government in this behalf or sold by public auction; and the proceeds of such sale, if any, shall be credited to the Consolidated Fund of the State in the prescribed manner after deducting the costs of maintenance and arrangement for sale of the bull to be calculated in the prescribed manner.
