Section 7 in The Punjab Animal Contagious Diseases Rules, 1953
7. Compensation for animals destroyed under section 18 of the Act.
- Except as provided in section 18, compensation to the owners of animals, certified in writing by the Veterinary Surgeon to be infective or deceased and ordered to be destroyed for that reason, shall be paid at the following rates :-(i)Glanders and Farcy. - (1) When clinical symptoms are shown, ½ of the value subject to a maximum of Rs. 30 for each horse or mule and Rs. 5 for each donkey.(2)When clinical symptoms are not shown but when there is a reaction to the Mallein Test ½ of the value subject to the maximum of Rs. 50 for each horse or mule and Rs. 10 for each donkey.(3)In non-clinical cases, compensation for destruction will be ¾ of the value subject to the maximum of Rs. 100 for a horse, or Rs. 70 for a mule and Rs. 15 for a donkey.(ii)Lymphangitis Epizootica and Dourine. - ¾ of the value subject to maximum of Rs. 100 for a horse or Rs. 70 for a mule and Rs. 15 for a donkey.(iii)The value of the animals should be regarded as the price which would have been paid for it immediately after it was certified to be diseased. The Veterinary Practitioner ordering destruction should award compensation in accordance with the above scale and his orders shall be considered final.(iv)The compensation so paid is debitable to the Minor head "E-Hospitals and Dispensaries-E-1-Moffassil Veterinary Hospitals and Dispensaries- Contingencies" of that Major head "41-Veterinary.(Note. - The above rates of compensation may be revised by Punjab Government from time to time)
