Section 62 in Jammu and Kashmir Panchayati Raj Rules, 1996
62. Duties of pound-keeper or contractor or his agents.
(1)Every Pound keeper or contractor or agent shall keep registers in Forms 21, 22 and 23 and furnish such returns as the Panchayat may from time to time direct.(2)When cattle are brought to the pound these shall be entered in the register indicating . -(a)number and description of the cattle ;(b)the day and hours at which they were brought ;(c)the name and residence of seizure ;(d)the name and residence of the owner, if known ; and(e)shall give the seizure or his agent a copy of the entry.(3)The pound keeper/contractor or his agent shall take charge of the cattle, feed and water the cattle until they are disposed of as directed hereinafter.(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.(5)For every head of cattle impounded as aforesaid the pound-keeper/contractor or his agent shall levy a fine as prescribed by Panchayat from time to time but not more than as provided under the J&K Cattle Trespass Act, 1977.(6)Delivery of cattle. - If the owner of the impounded cattle or his agent appear the claims the cattle the pound-keeper/contractor or his agent shall deliver them to him on payment of the fines and charges incurred in respect of such cattle. The owner or his agent on taking back the cattle shall sign a receipt for them in the register kept by the pound keeper/ contractor or his agent.
