Section 4 in Bihar Victim Compensation Scheme, 2014
4. Eligibility for compensation.
- A victim shall be eligible for the grant of compensation where.-(a)a recommendation is made by the Court under sub sections(2) and (3) of section 357-A of the Act or the offender is not traced or identified, and where no trial takes place, such victim may also apply for grant of compensation under subsection( 4) of section 357-A of the Act;(b)the victim/claimant report the crime to the officer incharge of the police station or any Judicial Magistrate of the area within 48 hours of the occurrence.Provided that the District Legal Services Authority. If satisfied, for the reasons to be recorded in writing, may condone the delay in reporting;(c)the offender is traced or identified and where trial has taken place, the victim/claimant has co-operated with the police and prosecution during the investigation and trial of the case;(d)The Crime on account of which the compensation which to be paid under this scheme should have been occurred within the jurisdiction of Bihar State.
