Section 11 in Jammu and Kashmir Cattle Trespass Act, 1977
11. Procedure if cattle is not claimed with in a week.
- If the cattle are not claimed with in the seven days from the date their being impounded, the fact shall be reported back to a Magistrate whom the Magistrate of the District appoint in his behalf.Such Magistrate shall thereupon stick up in a conscious part of his office a notice stating(i)the number and description of the cattle,(ii)the place where they were seized,(iii)the place where they are impounded.
