Section 7(2) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970
(2)The amount of compensation payable for the requisitioning of any motor vehicle shall consist of, -(a)a recurring payment, in respect of the period of requisition, of a sum equal to the hire charges which would have been payable for the use of the motor vehicle if the motor vehicle had been given on hire for that period;(b)such sum or sums, if any, as may be found necessary to compensate the person interested for all or any of the following matters, namely:-(i)pecuniary loss due to requisitioning; and(ii)damages (other than normal wear and tear) caused to the motor vehicle during the period of requisition, including the expenses that may have to be incurred for restoring the motor vehicle to the condition in which it was at the time of requisition.
