Section 14(5) in The Gujarat Agricultural Pests and Diseases Act, 1980
(5)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 officer requisitioning the vehicle and in the absence of such agreement, such compensation as may be determined by the Collector. In determining the amount of compensation, the Collector shall take into consideration the loss caused to the owner by reason of requisition and also the model, make, type, class and condition of the vehicle at the time of requisition:Provided that the maximum rate of compensation payable to the owner shall not exceed such rate per day as the State Government may by general or special order fix from time to time, having regard to the current rates of hire of such vehicles prevailing in the district during the period of requisition:Provided further that the determining the compensation made under this sub-section shall be served in the manner provided in sub-section (2).
