Section 63 in Jammu and Kashmir Panchayati Raj Rules, 1996
63. Sale of cattle.
(1)If the cattle is not claimed within seven days from the date of their being impounded the fact shall be reported to the Panchayati Adalat. Such Panchayati Adalat shall thereupon stick up in conspicuous part of its office a notice stating (a) the number and description of the cattle (b) the place where they were seized (c) the place where they are impounded and shall cause proclamation of the same to be made by the beat of drum in the village and the market place nearest to the place of seizure.If the cattle be not claimed within the seven days from the date of notice they shall be sold by the public auction by the said Panchayati Adalat :Provided that, if any, such cattle in the opinion of the Panchayati Adalat are not likely to fetch a fair price if sold, as aforesaid they may dispose of in such manner as it thinks fit.(2)Delivery to owner disputing legality of seizure but making deposit. - If the owner or his agent appears and refuses to pay the fines and expenses on the grounds that the seizure was illegal and the owner is about to make a complaint under section 20 of the Cattle Trespass Act, 1977 (1920 A.D.) to the Panchayati Adalat, than upon deposit of the fines and charges incurred in respect of the cattle shall be delivered to him.(3)The charge for feeding and watering of cattle alongwith fines deducted by the Panchayati Adalat from the sale products of the cattle impounded shall be paid over to the panchayat pound keeper/contractor of the Panchayat or his agent as the case may be.(4)No member of Panchayati Adalat/Panch or other officer of the Panchayat or Pound keeper or contractor of the Panchayat or his agent shall directly or indirectly, purchase any cattle at a sale under the provisions of the Cattle Trespass Act, 1977 (1920 A.D.).
