Section 4 in Jammu and Kashmir Kahcharai Act, 1994
4. Rate of Kahcharai to be levied.
(1)The Government may from time to time by notification in the Government Gazette, prescribe, annul or alter rates at which Kahcharai shall be levied upon livestock.(2)The rates prescribed to be levied at the commencement of this Act shall be as set out in Schedule I and shall continue to be levied till they are annulled or altered under sub-section (1):Provided that such rates may be ordered by the Government to be levied with effect from 1st Maghar, 2010.
