Section 11 in The Orissa Animal Contagious Diseases Rules, 1957
11. Compensation payable to owner or owners of animals destroyed.
- When any animal, affected with a scheduled disease, is ordered to be destroyed by an Inspector under Sub-section (2) of Section 17 of the Act, compensation will be paid to the owner subject to limitation as provided under Section 18. On the basis of selling prices prevailing in the locality for such type of animals, the price will be fixed by the Veterinary Surgeon and compensation will be paid to that extent. The decision of the Veterinary Surgeon in this respect shall be final.
