Section 10 in Mizoram Animal (Control & Taxation) Act, 2014
10. Procedure if animals are not claimed within seven days.
(1)If the animals are not claimed within seven days from the date of announcement under sub-section (5) of section 7, the Village Council shall cause them to be sold by public auction.(2)If within the period specified in sub-section (1) the owner or his agent claims the animals but refuses or fails to pay the feeding charges and the fines chargeable under section 9, the Village Council shall cause the animals or any of them, as may be necessary, to be sold by public auction.Provided that if any such animals are, in the opinion of the Village Council, not likely to fetch a fair price if sold in auction under sub-section (1) or sub-section (2), they may be disposed of in such manner as the Village Council think fit.(3)The Village Council or any member or secretary thereof or any member of their families or any other person in the employment of the Village Council shall not directly or indirectly purchase any animal sold under this section.(4)The sale proceeds thereof shall be deposited into the Village Council Fund, provided that the sale proceeds shall be refunded to the owner if the sale is proceeded under sub section (1) and the owner makes a claim within 15 days of the sale and deposits the sale proceeds together with the feeding charges, if borne any, and the fine money.Chapter-IV Animal Taxation
