Section 23 in Jammu and Kashmir Cattle Trespass Act, 1977
23. Recovery of penalty for Mischief committed by causing cattle to trespass.
- Any fine imposed under the next following section or for the offences of Mischief by causing cattle to trespass on any land may be recovered by sale of all or any of the cattle by which the trespass was committed, whether they were seize d in the act of trespassing or not and whether they are the property of a person convicted of the offences or were only in his charge when the trespass was committed.
