Section 12(5) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(5)For determining the quantum of value of life and property lost or bodily injuries suffered, the State Government may, by order, constitute a Tribunal headed by a Judicial Officer having experience of not less than seven years in judicial service and may also, by such order or subsequent order, provide for assessors, not less than two in number, for assisting the Tribunal in such determination.Explanation 1. For the purposes of this section,(a)"loss" shall include damages of a building or part thereof or any other properties lawfully stored therein or bodily injuries suffered by any person, whether a resident of such building or an outsider; and(b)"death" shall include death to any person, whether a resident of a building or an outsider, caused by any defect in land or such building.Explanation II.For death or bodily injuries, the value of loss for the purposes of compensation shall be determined in accordance with the provisions of the Motor Vehicles Act, 1988 (59 of 1988).
