Section 8(2) in Jammu and Kashmir Kahcharai Act, 1994
(2)No Kahcharai shall be charged on(a)sheep and goats 1ess than 6 months old;(b)animals other than sheep and goats less than 3 years old; and(c)livestock in villages where adequate grazing facilities do not exist and cattle are not taken to forests and Bahaks for grazing.
