Section 288 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
288. Sale of cattle not claimed.
(1)If within ten days any cattle has been impounded, no person appearing to be the owner of such cattle claims the cattle under section 286, such cattle shall be forthwith sold by auction.(2)If within the period specified in sub-section (1), the owner or his agent claims the cattle but refuses or fails to pay the pound-fee and the expenses chargeable under the next succeeding section, the cattle or as many of them as may be necessary, shall be sold by auction:Provided that, if the cattle is not sold at auction under sub-sections (1) or (2), it shall be disposed of in such other manner as the State Government may by rules prescribe.(3)The State Government may frame rules prescribing the manner in which auction under sub-section (1) or (2) may he held.(4)The surplus remaining after deducting the pound-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 the Chief Officer, that he was the owner of such cattle and shall in any other case, form part of the municipal fund.(5)No police officer, or Councillor or officer or servant of the Council, including the pound-keeper, shall, directly or indirectly purchase any cattle at a sale under subÂsections (1) or (2).
