Section 30 in Jammu and Kashmir Kahcharai Act, 1994
30. Payment of dues short-levied or erroneously refunded.
- When Kahcharai dues or charges have been short-levied through inadvertence, error, collusion, miscalculation or misconstruction on the part of Kahcharai Officer, or through mis-statement as to the number of animals on the part of the owner or when any such dues or charges after having been levied have been, owing to any such cause erroneously refunded, the person chargeable with the tax or charge so short-levied or to whom such refund has erroneously been made, shall pay the deficiency or repay the amount paid to him in excess on demand being made, and the Kahcharai officer shall refuse to pass any animal belonging to such person until the said deficiency or excess be paid or repaid:Provided that the demand for such payment or repayment is made within six months of the date on which the charge was short-levied or refund was erroneously made:Provided further that the amount involved is not less than a rupee.
