Section 242 in The Gujarat Municipalities Act, 1963
242. Sale of Cattle not claimed.
(1)If within seven days after any cattle have been impounded, no person appearing to be the owner of such cattle offers to pay the pound-fee and expenses chargeable under section 243 such cattle shall be forthwith sold by auction in the manner provided in the rules and the surplus remaining after deducting the fee and expenses aforesaid from the proceeds of the sale, shall be paid to any person, who, within fifteen days after the sale, proves to the satisfaction of such officer as the municipality authorises in this behalf that he was the owner of such cattle and shall, in any other case, form part of the municipal fund. If the impounded cattle cannot be sold by auction, the municipality may dispose it of by entrusting it to any Panjarapole or such other institution free of charge. In such case the expenses chargeable under section 243 and other incidental expenses shall be borne by the municipality.(2)No police officer, or officer, member or servant of the municipality including the pound-keeper shall, directly or indirectly, purchase any cattle at a sale under sub-section (1).
