Section 19(2) in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
(2)The amount of compensation payable for an injury not specified in Part II or Part III of the Schedule but which, in the opinion of the Claims Commissioner, is such as to deprive a person of all his capacity to do any kind of work, shall be Rs.4 lakh (four lakh rupees).
