Section 12 in Jammu and Kashmir Kahcharai Act, 1994
12. Restriction on movement of livestock.
- No nomad grazier shall(i)move his livestock from one tract to another except under a permit issued under this Act and by routes other than-(a)those specified in his permit;(b)the one on which a barrier or checking post has been notified;(ii)take his livestock across the Jhelum and Chenab rivers except by a bridge or Government ferry.(iii)pass a barrier or a checking post with his livestock between sunset and sunrise unless written permission is given to him by the Kahcharai Officer-in-charge of the post:Provided 'that no permission shall be 'required in case of such posts as are situate on metalled roads.Explanation. - 1. For purposes of sections 11, 12 and 20, 'nomad graziers' include Bakerwals, Gaddis and Gujjars.Explanation. - 2. Optional routes not exceeding three' shall be entered in a permit.
