Section 22 in Jammu and Kashmir Cattle Trespass Act, 1977
22. Penalty for forcibly opposing the seizure of cattle or rescuing the same.
- Whoever forcibly opposes the seizure of cattle liable to be seized under this Act, and whoever tries to rescues the same, either from the pounder or from any person taking or about to take them to a pound, such person being near at hand and acting under the powers conferred under this Act, shall on conviction before a judicial Magistrate, be punished with imprisonment for a period not exceeding one month, or with fine not exceeding fifty rupees.
