Section 7(2) in Mizoram Animal (Control & Taxation) Act, 2014
(2)If any animal trespassing upon any land or property or causing damage thereto under subsection (1), while getting seized, meets with an accident or gets hurt by falling on the ground or into a ditch or precipice, even to the extent of death as a result thereof, the owner of the land or property shall not be liable to pay damages to the owner of such animal.Provided that in such case the Village Council concerned shall return or cause to be returned the carcass of such animal in full to its lawful owner at the earliest possible.
