Section 62(4) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(4)A cultivator or occupier of any land or any person who has advanced cash for cultivation of the crop or produce or any land or the vendee or mortgagee of such crop or produce or any part thereof, persons incharge of public roads, playgrounds plantation, canals, drainage works, embankments and the like may seize or cause to be seized any cattle, trespassing on such lands, roads, playgrounds, plantation lands/drainage works and the like and doing damage thereto and shall send them or cause them to be sent within 24 hours to the pounds established for the village in which the land is situated.
