Section 18 in The Punjab Livestock and Birds Diseases Act, 1948
18. Compensation for
[livestock or birds] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.] destroyed. - Compensation may be paid to the owner of [livestock or bird] if destroyed under section 17, and such compensation shall be determined in accordance with rules to be made in this behalf by the [State] [Added vide Punjab Act No. 3 of 1987, Section 3.] Government :Provided that -(i)no compensation shall be paid in respect of any person convicted of any offence punishable under this Act, committed in respect of such [livestock or bird];(ii)no compensation shall be paid in respect of any [livestock or bird] which, when it was brought into the [State] of [Punjab] [Substituted for the words 'East Punjab' by the Adaptation of Laws Order, 1950.], was affected with the disease on account of which it was destroyed.
