Section 10(1) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
(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, if it was imported, was affected with a scheduled disease on account of such compensation shall be final.
