Section 63(4) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(4)No member of Panchayati Adalat/Panch or other officer of the Panchayat or Pound keeper or contractor of the Panchayat or his agent shall directly or indirectly, purchase any cattle at a sale under the provisions of the Cattle Trespass Act, 1977 (1920 A.D.).
