Section 15 in Mizoram Animal (Control & Taxation) Act, 2014
15. Penalties for allowing animals to stray in street or trespasses upon private or public property or attacking a person (s).
(1)Whoever contravenes any of the provisions as contained in section 3, 4 and 5 of this Act or allows any animals which are his property or in his charge to stray in any street or to trespass upon any private or public property shall be punished with a fine which may extend to five hundred rupees.(2)If any damage is caused by animals while on stray on private or public land or property, the owner of such animal or animals shall pay such reasonable amount of compensation to any person for the damage proved to have been caused to his property or to the produces of his land, by the animals, under the control of the accused, trespassing on his land, as may be ordered by the Village Council concerned.(3)If a vicious animal attacks a person, the owner of such vicious animal shall be liable to pay for the medical treatment of the victim as may be advised by a doctor, or a fine of five hundred rupees to the victim, or with both.
