Section 10(1) in The Bombay Diseases of Animals Act, 1948
(1)The owner of an animal destroyed under sub-section (2) of section 9 may be paid such compensation as shall be determined in the manner prescribed:Provided that no compensation shall be paid -(i)to any person convicted of any offence punishable under this Act committed in respect of such animals; or(ii)in respect of any animal which, when it was imported, was affected with a scheduled disease on account of which it was destroyed.
