Section 8 in Jammu and Kashmir Cattle Trespass Act, 1977
8. Cattle damaging Fund.
- The cultivator or occupier of any land or any per son who has advanced cash for the cultivation of the crop or produce of any land, or the vendee or any mortgagee of such crop or produce, or any part thereof, may seize or caused to be seized any cattle trespassing on any land, and doing damage thereto or to any crop and produce thereon, and send them or caused them to be sent within twenty four hours to the pound established for the village in which the land is situated.
