Section 10(1) in Jammu and Kashmir Kahcharai Act, 1994
(1)(Except in case of Ladakh District where Sheep and Goats shall be enumerated after every three years) the livestock of a village] under Village Kahcharai shall be enumerated annually and the incidence of Kahcharai of such village revised accordingly:Provided that if, between the date of the [xxx] enumeration and the due date of the recovery of Kahcharai a decrease of over 25 per cent in livestock is caused by natural calamities, the Tehsildar shall have power to suspend and the Collector shall have the power to remit the Kahcharai dues on such livestock at the prescribed rates.
