17. Procedure when animal or thing is purchased when on hire.
(1)Any animal or thing hired in accordance with the foregoing provisions, may be purchased at any time by the [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] for a sum equivalent to the value fixed by the committee under section 12 plus 15 per cent.(2)Notice of such purchase shall be sent by registered post to the Collector, and the purchase money shall be deposited with him.(3)The Collector shall give notice of the purchase to the owner or the keeper of the animal or thing.(4)The Collector shall deal with the purchase money as if it were a sum deposited with him under section 15(2) of this Act.(5)When notice has been sent to the Collector under sub-section (2) of this section the animal or thing shall become the absolute property of the [Government.] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.]
