Section 25(3) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
(3)The cost of any measures taken or thing done under sub-section (2) shall be recoverable from the person concerned in the manner provided by the Jammu and Kashmir Code of Criminal Procedure, 1989, for the recovery of fines imposed by a Court as if such costs were a fine imposed by a Court.
