Section 28 in Jammu and Kashmir Kahcharai Act, 1994
28. Animals on which penalties incurred.
(1)A Kahcharai Officer may seize any livestock in respect of which any offence has been committed;Provided that he does not seize more animals than are sufficient to meet the liability.(2)When any fee, fine or penalty is liable under this Act, the animals in respect of which such fees, fine or penalty is liable shall not be removed by the owner until such fee, fine or penalty is paid. The Kahcharai Officer shall be competent to detain such animals until such fee, fine or penalty is paid(3)The bringing of animals to the proper place for examination in the interest of Kahcharai revenue in exercise of powers conferred by this Act or by the rules made thereunder and the removing of such animals to and the placing of them in the proper place of shelter or otherwise, and their feeding during the interval of such examination, shall be performed by or at the expense of the owner.
