Section 10 in Jammu and Kashmir Kahcharai Act, 1994
10. Revision of Internal Village Bachh.
(1)(Except in case of Ladakh District where Sheep and Goats shall be enumerated after every three years) the livestock of a village] under Village Kahcharai shall be enumerated annually and the incidence of Kahcharai of such village revised accordingly:Provided that if, between the date of the [xxx] enumeration and the due date of the recovery of Kahcharai a decrease of over 25 per cent in livestock is caused by natural calamities, the Tehsildar shall have power to suspend and the Collector shall have the power to remit the Kahcharai dues on such livestock at the prescribed rates.(2)Until fresh enumeration of livestock is made as provided in sub-section (1) the enumeration according to which fixed Kahcharai was being assessed immediately before the commencement of this Act shall be taken to be the basis of assessment of village Kahcharai under this Act.
