Section 40 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
40. Cattle Trespass.
- [(1)] [Section 40 renumbered as sub-section (1) and sub-section (2) inserted by Act XXIV of 1997 Section 25.] Cattle trespassing in any portion of a demarcated forest which has been lawfully closed to grazing shall be deemed to be cattle doing damage to a public plantation within the meaning of section 11 of the Cattle Trespass Act, 1997, and may be seized and impounded as such by any Forest or Police Officer.(2)[ Where a cattle pound does not exist within a range of ten kilometres from any demarcated or undemarcated forest or village forest, the Government may empower the Divisional Forest Officer to set up any cattle pound, temporarily or otherwise in any such demarcated, undemarcated or village forest or any other land that may be available for this purpose. The Divisional Forest Officer may designate any Forest Officer to be incharge of the said cattle pound and the provisions of the Cattle Trespass Act, Samvat 1997 shall apply to the same.] [Section 40 renumbered as sub-section (1) and sub-section (2) inserted by Act XXIV of 1997 Section 25.]
