Section 18 in The Orissa Animal Contagious Diseases Act, 1949
18. Compensation for animals destroyed.
- Compensation may be paid to the owner of an animal destroyed under Section 17 and such compensation shall be determined in accordance with rules to be prescribed in this behalf ;Provided that-(i)no compensation shall be paid to any person convicted of any offence punishable under this Act committed in respect of such animal;(ii)no compensation shall be paid in respect of any animal which, when it was brought into the [State] [Substituted vide Adaptation Laws Order, 1950.] of Orissa, was affected with the disease on account of which it was destroyed.
