Section 9(3) in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
(3)After consideration of the matter, the SLSA or DLSA, as the case may be, upon its satisfaction, shall decide the quantum of compensation to be awarded to the victim or her dependent(s) taking into account the factors enumerated in Clause 8 of the Scheme, as per schedule appended to this chapter. However, in deserving cases, for reasons to be recorded, the upper limit may be exceeded.Moreover, in case the victim is minor, the limit of compensation shall be deemed to be 50% higher than the amount mentioned in the Schedule appended to this chapter.* Victim of Acid attack are also entitled to additional compensation of Rs. 1 Lac under Prime Minister's National Relief Fund vide memorandum no.24013/94/Misc/2014- CSR.III/Goi/MHA dated 09.11.2016.Victim of Acid Attack are also entitled special financial assistance up to Rs. 5 lacs who need treatment expenses over and above the compensation paid by the respective State UTs in terms of Central Victim Compensation Fund Guidelines-2016, no.24013/94/Misc/2014-CSR.III. MHA/Gol.
