Section 15(2) in Mizoram Animal (Control & Taxation) Act, 2014
(2)If any damage is caused by animals while on stray on private or public land or property, the owner of such animal or animals shall pay such reasonable amount of compensation to any person for the damage proved to have been caused to his property or to the produces of his land, by the animals, under the control of the accused, trespassing on his land, as may be ordered by the Village Council concerned.
