Section 63(1) in Jammu and Kashmir Panchayati Raj Rules, 1996
(1)If the cattle is not claimed within seven days from the date of their being impounded the fact shall be reported to the Panchayati Adalat. Such Panchayati Adalat shall thereupon stick up in conspicuous part of its office a notice stating (a) the number and description of the cattle (b) the place where they were seized (c) the place where they are impounded and shall cause proclamation of the same to be made by the beat of drum in the village and the market place nearest to the place of seizure.If the cattle be not claimed within the seven days from the date of notice they shall be sold by the public auction by the said Panchayati Adalat :Provided that, if any, such cattle in the opinion of the Panchayati Adalat are not likely to fetch a fair price if sold, as aforesaid they may dispose of in such manner as it thinks fit.
