Section 5 in The M.P. Workmen's Compensation Rules, 1962
5. Procedure on application for commutation.
(1)Where application is made to the Commissioner under Section 7 for redemption of a right to receive half-monthly payments by the payment of a lump-sum, the Commissioner shall form an estimated of the probable duration of the disablement, and shall not a sum equivalent to the total of half-monthly payments will would be payable for the period during which he estimated the disablement will continue, less one-half per cent, of that total for each month comprised in that period :Provided that fractions of a rupee included in the sum so computed shall be disregarded.(2)When, in any case to which sub-rule (1) applies, the Commissioner is unable to form an approximate estimate of the probable duration of the disablement, he may from time to lime postpone a decision on the application for a period not exceeding two months at any one time.
