Section 62(6) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(6)Delivery of cattle. - If the owner of the impounded cattle or his agent appear the claims the cattle the pound-keeper/contractor or his agent shall deliver them to him on payment of the fines and charges incurred in respect of such cattle. The owner or his agent on taking back the cattle shall sign a receipt for them in the register kept by the pound keeper/ contractor or his agent.
