Section 12 in Jammu and Kashmir Cattle Trespass Act, 1977
12. Delivery to owner disputing legality of seize but making deposits.
- If the owner or his agents appears and refuses to pay the said fine and expenses, on the ground that the seizure was illegal, and the owner is about to make a complaint under section 20, then upon deposits of the fine and charges incurred in respect of the cattle, the cattle shall be delivered to him.
