Section 17(3) in The Karnataka Cattle Trespass Act, 1966
(3)The remaining cattle and the balance of the purchase money, if any, shall be delivered to the owner or his agent together with an account showing,-(a)the number of cattle seized;(b)the time during which they have been impounded;(c)the amount of fine and charges payable;(d)the number of cattle sold;(e)the proceeds of sale; and(f)the manner in which the said proceeds have been disposed of.
