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State of Uttar Pradesh - Section
Section 8 in U.P. Payment of Remuneration to Prisoners and Compensation to Victims Rules, 2005
8. Payment of Compensation.
- The Compensation, as decided by the Committee shall be disbursed to the victim by Money Order as given in sub-rule (4) of Rule 5 within 30 days from the date of determination of the amount of compensation by the Committee constituted under Rule 6 of the concerned prison.Appendix ALedger for RemunerationName of the Prisoner .....................................................Convict/Under Trial No....................................................| Credit | Debit | |||||
| Date and Month | Cash Book page No. | Total Amount | 15% of the total wages reserved for payment tothe convict at the time of release | Balance | Payment | Signature of Jailor/ Superintendent |
| Sl. No. | Name of Prisoner | Convict No./Under-trial No. | Rate of wages | No. of working days |
| Remuneration earned by prisoner | Deductions of 15% of the total wages forcommon fund | Balance Amount | Signature of Jailor/Superintendent |