Section 2 in Bihar Victim Compensation Scheme, 2011
2. Definition.
- In this scheme, unless the context otherwise requires, -(a)"Act" means the code of Criminal Procedure, 1973 (2 of 1974);(b)"Schedule" means Schedule appended to this Scheme;(c)"State" means State of Bihar;(d)"Victim" means a person who himself has suffered loss or injury as a result of crime causing substantial loss to the income of the family making it difficult to meet their both ends without the financial aid or has to spend beyond his means on medical treatment of Mental/Physical injury and require rehabilitation.(e)In this scheme "Dependent" means member of family of the victim, namely Husband/Wife, Mother/Father, Brother/Sister, Son/Daughter, Grand Mother/Grand Father, Father-in-Law/Mother-in-Law and it includes any other person who is leading life on the income of the victim.
