18. Compensation payable for loss of animals or thing hired.
- Compensation shall be payable by the [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] for the loss, destruction or deterioration of any animal or thing hired under this Act, but shall not exceed a sum equivalent to the value fixed by the committee under section 12 plus 15 per cent.Explanation. - The compensation so payable shall be in addition to any sum due as hire.
