Section 7(3) in The Punjab Animal Contagious Diseases Rules, 1953
(3)In non-clinical cases, compensation for destruction will be ¾ of the value subject to the maximum of Rs. 100 for a horse, or Rs. 70 for a mule and Rs. 15 for a donkey.(ii)Lymphangitis Epizootica and Dourine. - ¾ of the value subject to maximum of Rs. 100 for a horse or Rs. 70 for a mule and Rs. 15 for a donkey.(iii)The value of the animals should be regarded as the price which would have been paid for it immediately after it was certified to be diseased. The Veterinary Practitioner ordering destruction should award compensation in accordance with the above scale and his orders shall be considered final.(iv)The compensation so paid is debitable to the Minor head "E-Hospitals and Dispensaries-E-1-Moffassil Veterinary Hospitals and Dispensaries- Contingencies" of that Major head "41-Veterinary.(Note. - The above rates of compensation may be revised by Punjab Government from time to time)
