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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

State of Jharkhand - Subsection

Section 5B(4) in Bengal Cruelty to Animals Act, 1869

(4)If the owner refuses or neglects to pay such cost and to remove the animal within such time as the Magistrate referred to in sub-section (2) may prescribe, such Magistrate may direct that the animal be sold and that the proceeds of the sale be applied to the payment of such cost.