Section 11(3) in The Gujarat Agricultural Pests and Diseases Act, 1980
(3)If any amount is due from the occupier on account of costs incurred in carrying out the preventive or remedial measures under the proviso to sub-section (1) of section 3 or under section 6, the whole or part of the amount of compensation awarded to him, as may be necessary, shall be set off against the amount of costs due from him.
