Section 12(1) in Punjab Military Transport Act, 1916
(1)When any animal or thing has been so approved a committee of assessment constituted as the [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] may by general or special order direct shall record -(a)a brief description of such animal or thing;(b)the name and address of the owner, if known;(c)the name and address of the person in charge;(d)the market value at the time of the award according to the opinion of the committee.
