Section 222(4) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(4)The non-pecuniary damages shall also be payable in the compensation as follow -(i)Compensation for loss of estate - Rs 5000 to Rs 10,000(ii)Compensation for loss of consortium - Rs 5000 to Rs 10,000(iii)Compensation for loss of love and affection - Rs 5000 to Rs 15,000(iv)Funeral expenses costs of transportation of body - Rs 5000 or actual expenses whichever is less.(v)Medical expenses actual expenses proved to the satisfaction of the Claims Tribunal.
