Section 10(3) in Bihar Preservation and Improvement of Animals Act, 1955
(3)If the owner of an animal seized under the proviso to sub-section (1) or his authorised agent does not apply for the release of the animal under sub-section (2) and the animal is in the opinion of the Veterinary Officer, no longer likely to infect any other animal with the contagious disease on account of which it was seized, the Veterinary Officer shall send the animal to the nearest cattle pound or deal with it in such other manner as may be prescribed.
