Section 10 in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990
10.
If the owner refuses or neglects to pay such cost and to remove the animal within such time as the veterinary or, (where there is no veterinary Hospital) Municipal Authorities may direct, the animal will be liable to sold and the proceeds of the sale applied to the payment of such cost. The surplus, if any, of the proceeds of the sale shall be paid to the owner on application made by him. With in one month after the date of the sale, but the owner shall not be liable to make any payment in access of the proceeds of the sale. The deficient, if any, will be made good by the municipality, by the Veterinary Department.
