Section 23(1) in Bihar Preservation and Improvement of Animals Rules, 1960
(1)Before the bull seized is put to auction the Officer-in-Charge of the pinjrapole or infirmary, recognised by the State Government or the Government institution concerned, shall display on a conspicuous part of his office a notice stating (a) the description of the bull, (b) the place where it was seized and (c) the place where it is kept in custody, and shall cause proclamation of the same to be made by beat of drum in the village and at the market place nearest the place of seizure. If the owner or his agent appears and claims the bull and if its identity is established, the bull shall be delivered to the owner or his agent on payment of all costs, charges and expenses incurred for its maintenance.
