Section 8(1) in Jammu and Kashmir Kahcharai Act, 1994
(1)Subject to the provisions of this Act, Kahcharai shall be levied as follows :(a)"A rates" in respect of(i)livestock other than goats which graze within the limits of a village whether moving for grazing during summer to recognized Bahaks or not;(ii)goats which do not move for browsing beyond the limits of their village;(b)"B rates" in respect of(i)livestock other than goats which move from place to place within the State for grazing;(ii)goats which move for browsing from place to place but do not migrate from the territories of the State on one side of the Pir Panjal Mountain Range to such territories on the other;(c)"C rates" in respect of(i)livestock other than goats which enter for purposes of grazing or are imported for commercial purposes into the State;(ii)goats which move for browsing from the territories of the State on one side of the Pir Panjal Mountain Range to such territories on the other.
