Section 8(3) in Bengal Diseases of Animals Act, 1944
(3)If the owner of [the livestock] seized under the proviso to sub-section (1) or his authorized agent does not apply for the release of the [livestock] under sub-section (2) and the [livestock] is, in the opinion of the [Veterinary Officer], no longer likely to infect any other [livestock] with the contagious disease in respect of which it was seized, the [Veterinary Officer] shall send the [livestock] to the nearest cattle pound or deal with it in such manner as may be prescribed.
