Section 10(6) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
(6)When any vehicle is requisitioned under this section, there shall be paid to the owner such compensation as may be agreed upon between him and the District Magistrate and in the absence of any such agreement, such compensation as the District Magistrate may fix, having due regard to the type and condition of the vehicle at the time of requisition and the fares or rates prevailing in the locality for the hire of such vehicle.Explanation. - In this section, 'vehicle' means any vehicle used or capable of being used for the purpose of road-transport whether propelled by mechanical power or otherwise.
