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State of Jammu-Kashmir - Section

Section 25 in Jammu and Kashmir Cattle Trespass Act, 1977

25. Penalty on Pound Keeper Failing to Perform a Duty.

- Any Pound keeper releasing or purchasing or delivering cattle contrary to the pro visions of section 19 or omitting to provide any impounded cattle with sufficient food or water, or failing to perform any of his duty imposed upon him by this Act, shall , over and above any other penalty to which he may be liable, be punished or conviction before a Judicial Magistrate with fine not exceeding fifty rupees.