Section 20(1) in Jammu and Kashmir Kahcharai Act, 1994
(1)Any person who(a)dishonestly has or keeps in possession animals which are liable to Kahcharai without payment of the same; or(b)dishonestly personates, or gives false information as to his name, parentage, residence or as to the livestock belonging to himself or to any person or fraudulently uses or presents false permit; or(c)refuses to give his name or to produce his permit or to give correct information in his possession required by a Kahcharai Officer; or(d)brings into the State any animal, the entry of which within the State is prohibited under this Act; or(e)conceals any prohibited or taxable animals or otherwise acts fraudulently with a view to evade detection of prohibited animals or payment of Kahcharai leviable on animals belonging to himself or to any other person; or(f)being a nomad grazier fails to get himself and his livestock registered as required by section 11; or fails to comply with any of the directions contained in section 12 ;(g)browses Goats in any area closed to browsing under this Act;(h)attempts to commit, or abets the commission of any act or omission in contravention of any of the foregoing clauses; or(i)breaks any rule, framed under this Act for each such act or omission; shall be liable to a fine not exceeding Rs. 100:Provided that no person shall be liable to he punished for more than one offence at one time.
