Section 8 in Jammu and Kashmir Kahcharai Act, 1994
8. Differential Rates.
(1)Subject to the provisions of this Act, Kahcharai shall be levied as follows :(a)"A rates" in respect of(i)livestock other than goats which graze within the limits of a village whether moving for grazing during summer to recognized Bahaks or not;(ii)goats which do not move for browsing beyond the limits of their village;(b)"B rates" in respect of(i)livestock other than goats which move from place to place within the State for grazing;(ii)goats which move for browsing from place to place but do not migrate from the territories of the State on one side of the Pir Panjal Mountain Range to such territories on the other;(c)"C rates" in respect of(i)livestock other than goats which enter for purposes of grazing or are imported for commercial purposes into the State;(ii)goats which move for browsing from the territories of the State on one side of the Pir Panjal Mountain Range to such territories on the other.(2)No Kahcharai shall be charged on(a)sheep and goats 1ess than 6 months old;(b)animals other than sheep and goats less than 3 years old; and(c)livestock in villages where adequate grazing facilities do not exist and cattle are not taken to forests and Bahaks for grazing.(3)Notwithstanding anything contained in sub-section (i), livestock on which Kahcharai "has been paid at A rates shall in the event of their becoming liable to B or C rates be charged only the difference between A rates and B or C rates as the case may be.(4)The goats moving from place to place but not migrating from the territories of the State on one side of the Pir Panjal Mountain Range to such territories on the other shall, even if they take a route on the other side of the Pir Panjal Mountain Range, be liable to be charged 'B' rates, provided that the period of transit through such other side does not exceed 15 days.
