Section 288(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(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.
