Section 24 in Jammu and Kashmir Cattle Trespass Act, 1977
24. Penalty for damage caused to land or crops or public roads by pigs.
- Any owner or keeper of pigs who through, neglect or otherwise, damages or causes or permits to be damaged any land, or any crop, or produce of land o r any public road, by allowing such pigs to trespass thereon, shall on conviction before a judicial Magistrate, be punished with fine not exceeding ten rupees.
