(2)No compensation shall be awarded under this section except upon a claim made within 45 days from the date of [the order issued by the District Magistrate] under sub-section (2) of section 51 and unless the [District Magistrate], is satisfied that the person claiming compensation or where such claim is made in respect of the death of any person, that person also has himself been free from blame in connection with the occurrences which led to the loss, damage, death or grievous hurt as aforesaid.
