Section 5(6) in Bihar Victim Compensation Scheme, 2014
(6)Compensation received by the victim from the Central/State Government, insurance company in relation to the crime in question, namely, insurance, exgratia and/or under any other Act or any other State run scheme, shall be considered as part of the compensation amount under this scheme and if the eligible compensation amount exceeds the payments received by the victim from collateral sources mentioned above, the balance amount shall be paid out of Fund.
