Section 5(3) in Rajasthan Victim Compensation Scheme, 2011
(3)Compensation under this Scheme shall be paid subject to the condition that if the trial court while passing judgement at later date, orders the accused persons to pay any amount by way of compensation under sub section (3) of section 357 of the code, the victim/Claimant shall remit an amount ordered equal to the amount of compensation, or the amount ordered to be paid under the said sub section (3) of section 357 of the Code, whichever is less. An undertaking to this effect shall be given by the victim/claimant before disbursal of the compensation amount.[Provided that the provisions of above sub-clause (3) shall not apply for the victim of sexual offences under the provisions of the Protection of Children from Sexual Offences Act, 2012 and rules made there under.] [Added by Notification No. F. 17(154) Home-10/2010, dated 8.4.2015 (w.e.f 5.1.2012).]
