Section 3A in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990
3A. Penalty for overloading.
(1)If any person overloads any animal, he shall be punished with fine which may extend to fifty rupees, or with imprisonment for a term which may extend to one month.(2)If the owner of any animal, or any person, who either as a trader, carrier or contractor or by virtue of his employment by a trader, carrier or owner is in possession of, or in control of any animals, permits the overloading of such animals, he shall be punished with a fine of Rs 100.
