Section 13 in Jammu and Kashmir Cattle Trespass Act, 1977
13. Procedure when owner refuses or omit to pay the fine and expenses.
- If the owner or his agents appears and refuses or omits to pay or to deposit the said fines and expenses, the cattle, or as many of them as may be necessary shall be sold by public auction by such Magistrate, at such places and time subject to such conditions, as are referred to in section 14.
