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Union of India - Section
Section 25 in The Personal Injuries (Compensation Insurance) Scheme, 1972
25. Penalties.-Any person who contravenes any requirement of the scheme shall be punishable for every such contravention with fine which may extend to two thousand rupees.
ANNEXURE Amount Of Compensation Payable(See clause 10)| Monthly wages of workman injured | Amount of compensation for | Half-monthly payment as compensation for temporary disablement | ||
| Death | Permanent total disablement | |||
| 1 | 2 | 3 | 4 | 5 |
| More than | But not more than | Rs. | Rs. | Rs.Paise |
| 0 | 50 | Nil | Nil | Nil |
| 50 | 60 | Nil | Nil | 1.00 |
| 60 | 70 | Nil | Nil | 1.00 |
| 70 | 80 | Nil | Nil | 2.50 |
| 80 | 100 | Nil | 1500 | 8.50 |
| 100 | 150 | 100 | 2900 | 20.00 |
| 150 | 200 | 100 | 2900 | 35.00 |
| 200 | 300 | 1100 | 4300 | 52.50 |
| 300 | 400 | 2100 | 5700 | 57.50 |
| 400 | - | 3100 | 7100 | 70.00 |