Section 11A(5) in The Himachal Pradesh Panchayati Raj Act, 1994
(5)If any cattle with identification mark is found stray, the owner of the cattle shall be identified by the Gram Panchayat from the record maintained by it and such owner shall be liable to a fine of three hundred rupees for the first offence and five hundred rupees in the event of second or subsequent offence, which shall be imposed by the Gram Panchayat.
