Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 14 in Jammu and Kashmir Cattle Trespass Act, 1977 14. Deduction of Fines and Expenses. - The fines livable and expenses of feeding and watering together with the expenses of sale, if any, shall be deducted from the proceeds of the sale.
