Section 63(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(2)Delivery to owner disputing legality of seizure but making deposit. - If the owner or his agent appears and refuses to pay the fines and expenses on the grounds that the seizure was illegal and the owner is about to make a complaint under section 20 of the Cattle Trespass Act, 1977 (1920 A.D.) to the Panchayati Adalat, than upon deposit of the fines and charges incurred in respect of the cattle shall be delivered to him.
