Section 8 in The West Bengal Requisitioning of Vehicles Act, 1979
8. Payment of additional compensation in certain cases.
- If during the period of requisition a vehicle requisitioned under section 3 is damaged otherwise than by normal wear and tear or lost and if such damage or loss to the vehicle is not insured, there shall be paid to the person entitled to compensation under section 4 an additional compensation to the extent of damage or loss suffered as may be determined by the State Government in such manner as may be prescribed.
