Section 5 in Bihar Electricity Regulatory Commission (Compensation to Victims of Electrical Accidents) Regulations, 2018
5. Quantum of compensation.
(1)The compensation payable for loss of human life as a result of an electrical accident shall be Rupees four lac per person.(2)A sum of Rupees 2,00,000/- (Two lac) per person in case of more than 60% disability and Rupees 60,000/- (Sixty Thousand) per person in case of disability between 40% and 60% shall be paid as compensation for electric accidents. The amount of compensation will be payable on the certificate with regard to percentage of disability granted by the civil surgeon of the respective area.(3)A sum of Rupees 15,000/- per person requiring hospitalisation for more than a week and Rs. 5000/- per person requiring hospitalisation for less than a week shall be paid subject to production of Govt. Hospital/Hospital approved under CGHS bills dully certified by the concerned hospitals.(4)The compensation payable for loss of animal life as a result of an electrical accident shall be payable at the following rates:-(a)Milch Animals-(i)Rs. 30,000/-Buffalo/Cow/Camel/Yak/Mithun etc.(ii)Rs. 3,000/-Sheep/Goat/Pig etc.(b)Draught animals-(i)Rs.25000/- Camel/ horse/ bullock, etc.(ii)Rs.16,000/- Calf/ Donkey/ Pony/ Mule The assistance may be restricted for the actual loss of economically productive animals and shall be subject to a ceiling of 3 large mulch animal or 30 small mulch animals or 3 large draught animal or 6 small draught animals per household irrespective of whether a household has lost a larger number of animals. (The loss is to be certified by the Competent Authority designated by the State Government).(c)Poultry. - Poultry @50/- per bird subject to a ceiling of assistance of Rs. 5000/- per beneficiary household.
