Section 28(3) in Jammu and Kashmir Kahcharai Act, 1994
(3)The bringing of animals to the proper place for examination in the interest of Kahcharai revenue in exercise of powers conferred by this Act or by the rules made thereunder and the removing of such animals to and the placing of them in the proper place of shelter or otherwise, and their feeding during the interval of such examination, shall be performed by or at the expense of the owner.
