Section 3(2) in Bihar Victim Compensation Scheme, 2014
(2)The Vicitim Compensation Fund shall consist of-(a)budgetary allocation for which necessary provision shall be made in the annual budget by the State.(b)receipt of amount of fines imposed under section 357 of the Act and ordered to be deposited by the Courts in the Fund.(c)amount of compensation recovered from the wrong doer/accused under clause 7 of the Scheme.(e)[ the grant received from Central Victim Compensation Fund. [Added by Bihar Notification No. L.G.-06-01/2011 Part 56/J, dated 19.6.2018 (w.e.f. 24.3.2014).](f)Amount of cost imposed by courts and directed to be deposited in victim compensation fund.]
