Section 27 in Jammu and Kashmir Cattle Trespass Act, 1977
27. Powers of Deputy Inspector general of Police to fix and revise the scale of the Charges.
- The Deputy Inspector General of Police, with in their respective jurisdiction, by notification in the Jammu and Kashmir Government Gazette, fix or from time to time revise the scale of charges for the up-keep of the impounded cattle for the purposes of this Act.
