Section 11A(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)Head of every family shall be responsible to give or cause to be given, either orally or in writing, the details of cattle owned by his family to the concerned Pradhan or the Panchayat Secretary of the Gram Panchayat, within a period of one month from the commencement of the Himachal Pradesh Panchayati Raj (Amendment) Act, 2006, and thereafter every time as and when any change in the number of cattle takes place by any reasons.
