Section 17(1) in Punjab Military Transport Act, 1916
(1)Any animal or thing hired in accordance with the foregoing provisions, may be purchased at any time by the [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] for a sum equivalent to the value fixed by the committee under section 12 plus 15 per cent.
