Section 6C in The Goa Animal Preservation Act, 1995
6C. Procedure as to perishable property seized under section 6.—
If the Magistrate to whom seizure of property is reported, is of the opinion that the seized property is subject to speedy and natural decay, he may direct the competent authority to sell such property in such manner as it deems fit and to deposit the proceeds of the sale in the Court for the purpose of deciding the matter thereof.
