Section 20 in Jammu and Kashmir Cattle Trespass Act, 1977
20. Compensation for illegal seizure or detention.
- If the seizure or detention be adjudged illegal, the Magistrate shall award to the complaint for the loss caused by the seizure or detention, reasonable compensation, not exceeding one hundred rupees to be paid, by the person who made seizure or detention, together with all the fines paid and expenses incurred by the complaint in procuring the release of the cattle.
