Section 336(3) in The Bombay Provincial Municipal Corporations Act, 1949
(3)If, within one month of such seizure the owner of the animal, carcass or flesh, fails to appear and prove his claim to the satisfaction of the Commissioner or if such owner is convicted of an offence under this Act in respect of such animal or carcass or flesh, the proceeds of any sale under sub-section (1) shall vest in the Corporation.
