Cattle-Trespass Act, 1871
17. Disposal of fines, expenses and surplus proceeds of sale
The officer by whom the sale was made shall send to the Magistrate of the District the fines so deducted.
The charges for feedings and watering deducted under section 16 shall be paid over to the pound-keeper, who shall also retain and appropriate all sums received by him on account of such charges under section 13.
The surplus unclaimed proceeds of the sale of cattle shall be sent to the Magistrate of the District, who shall hold them in deposit for three months, and, if no claim thereto be preferred and established within that period shall, at its expiry, 13[be deemed to hold them as part of the revenues of the State].
[Section 18 repealed by the Government of India (Adaptation of Indian Laws) Order, 1937]
