Section 6(2) in The Assam Cattle Diseases Act, 1948
(2)If such dues are not paid, the veterinary officer of the station may seize as many cattle as will, in his opinion, suffice to defray the dues leviable under sub-section (1) and such incidental charges in connection with the seizure and sale and forthwith report the fact to the Deputy Commissioner or such other officer as may have been appointed by the Deputy Commissioner in this behalf.
