Section 5(2) in Assam Requisition and Control of Vehicles Act, 1968
(2)With effect from such date no further liability for compensation or payment of any other kind shall lie with the officer or authority requisitioning the vehicle;Provided that such officer or authority may make such further payment on account of compensation for any material damage done to the vehicle during the period of requisition, as assessed in the manner mentioned in sub-section (2) of section 4 of this Act.
