Section 222(3) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(3)The further prospects of a deceased shall be added in the actual salary or minimum wages of the deceased as under -(i)Below 40 years of age-50% of the Salary.(ii)Below 40-50 years of age-30% of the Salary.(iii)More than 50 years of age-20% of the Salary.(iv)When wages not sufficiently proved-50% towards inflation and price index.
