Section 23 in Bihar Preservation and Improvement of Animals Rules, 1960
23. Proceeds of sale of bull.
(1)Before the bull seized is put to auction the Officer-in-Charge of the pinjrapole or infirmary, recognised by the State Government or the Government institution concerned, shall display on a conspicuous part of his office a notice stating (a) the description of the bull, (b) the place where it was seized and (c) the place where it is kept in custody, and shall cause proclamation of the same to be made by beat of drum in the village and at the market place nearest the place of seizure. If the owner or his agent appears and claims the bull and if its identity is established, the bull shall be delivered to the owner or his agent on payment of all costs, charges and expenses incurred for its maintenance.(2)If the bull be not claimed within seven days from the date of the proclamation referred to in sub-rule (1), the said officer or the officer deputed by him for the purpose, shall sell it by public auction at such place and time and subject to such conditions as the Collector of the district may by general or special order, from time to time, direct.(3)If the owner or his agent appears and claims the bull before it is sold and the claim is established to the satisfaction of the Veterinary Officer, it shall be delivered to the owner or his agent on payment of all costs, charges and expenses incurred for its maintenance.(4)If no claimant turns up, the bull shall be sold by public auction and the sale proceeds thereof shall, after deducting therefrom the costs, charges and expenses incurred for the maintenance and sale of the bull, be deposited in the treasury or sub-treasury under head [XXXAH] [See new Head of Account]-Other receipts-Miscellaneous receipts - Receipts in connection with the Administration of the Bihar Preservation and Improvement of Animals, Act 1955". If the sale-proceeds are not sufficient to cover the cost of maintenance, the deficit amount shall be written off.(5)If the bull is claimed but the cost, charges and expenses incurred over its maintenance are neither paid nor deposited within the time fixed for the sale, the bull shall be sold by public auction and the proceeds of the sale shall after deducting therefrom the costs, charges and expenses incurred over the maintenance and sale of the bull, be paid to the owner after obtaining from him an acknowledgement in writing therefor and if the sale-proceeds are not sufficient to cover the cost, charges and expenses incurred over the maintenance, the deficit shall be realised from the owner of the bull.
