Section 11(2) in The Gujarat Agricultural Pests and Diseases Act, 1980
(2)The amount of compensation shall-(a)for every destroyed tree of the kind referred to in clause (a) of sub-section (1) of section 8, not exceed one-half of the value of the said tree;(b)for every destroyed plant of the kind referred to in clause (b) of sub-section (1) of section 8, not exceed the three-fifths of its value; and(c)for every destroyed plant or tree of the kind referred to in clause (c) of subsection (1) of section 8, be its full value:Provided that no compensation shall be payable for-(i)any noxious weed destroyed;(ii)any cotton plant destroyed in order to eradicate or prevent the introduction or reappearance of any insect pest or plant disease;(iii)the destruction of trees and plants infected with any insect pest or plant disease which in the opinion of the Inspector contracted infection due to the negligence of the occupier in carrying out the preventive or remedial measures mentioned in the notification issued under section 3.Explanation. - For the purposes of this section, value means the value of a tree or plant at the time of its destruction.
