Section 4 in Rajasthan Victim Compensation Scheme, 2011
4. Eligibility.
- A victim or his dependents shall be eligible for the grant of compensation if : -(a)he/she has not been compensated for the loss or injury under any other scheme of the Central/State Government or any other institution.;(b)loss or injury sustained by the victim or his dependents should have caused loss of income of the family making it difficult to meet their both ends without the financial aid or has to spend beyond his means on medical treatment of mental/physical injury;(c)the perpetrator of a heinous crime is not traceable or goes unpunished after trial, but the victim is identifiable and has to incur of expenses on physical and mental rehabilitation, such victim may also apply for the grant of compensation under sub-section (4) of section 357-A of the Code;(d)the offender is not traced or identified, but the victim is identified, and where no trial takes place, such victim may also apply grant of compensation under sub section (4) of section 357-A of the Code;(e)the victim/claimant report the crime without unreasonable delay to the Judicial Magistrate of the area provided that the District Legal Service Authority, if Satisfied, for the reasons to be recorded in writing, may condone the delay; and(f)the victim/claimant cooperate with the police and prosecution during the investigation and trial of the case.
