Section 11(2) in The Maharashtra Agricultural Pests And Diseases Act, 1947
(2)The amount of compensation shall—(a)for every destroyed crop or tree of the kind referred to in clause (a) of sub¬section (1) of section 8, not exceed one-half of its value:(b)for every destroyed plant of the kind referred to in clause (b) of sub-section (1) of section 8, not exceeded the two-thirds of its value ; and(c)for every destroyed crop, plant or tree of the kind referred to in clause (c) of sub-section (1) of section 8, be its full value :Provided that no compensation shall be payable for—(i)any noxious weed destroyed ;(ii)any ratten cotton plant or stalks destroyed in order to eradicate or prevent the introduction or re-appearance of any insect, pest or plant disease ;(iii)the destruction of any crop, plants or trees infected with any insect, pest or plant disease which in the opinion of the Inspector contracted inspection due to the negligence of the occupier in carrying out the preventive or remedial measures mentioned in the notification issued under section 3.Explanation.—For the purposes of this section, value means the value of any crop or of a plant or tree at the time of its destruction.
