Section 14(3) in The West Bengal Livestock Improvement Act, 1954
(3)(a)If, on inspection, the Livestock Officer is satisfied that the bull is not fit to be certified as an approved bull, he shall have the bull castrated and branded in the prescribed manner and sell it by public auction and keep the sale-proceeds in deposit.(b)Any person claiming to be the owner of the bull so seized and sold, may file a claim before the Livestock Officer within three months from the date of the sale.(c)If, on making such enquiries as may be considered necessary, the Livestock Officer finds that the claim has been substantiated, he shall direct the sale-proceeds to be paid to the claimant after deduction of an amount, not exceeding fifty rupees, as he may assess as the expenditure incurred for the seizure and maintenance of the bull, the publication of the notice and the holding of the auction under clause (a).(d)If no claim is filed within the period of three months from the date of sale, or if on making such enquiries as may be considered necessary the Livestock Officer finds that the claim has not been substantiated, the Livestock Officer shall direct that the sale-proceeds be forfeited to Government.
