Section 4(2) in Assam Requisition and Control of Vehicles Act, 1968
(2)While determining the compensation under sub-section (1), the State Government shall take into consideration -(a)The model, make, type, class and condition of the vehicle;(b)The loss of earning, if any, sustained by the owner by reason of requisition;and fix the compensation at such rate as the State Government may deem fair.
