Section 16 in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
16. Limitation.
- Under the Scheme, no claim made by the victim or her dependent(s), under sub-section (4) of Section 357A of the Code, shall be entertained after a period of 3 years from the date of occurrence of the offence or conclusion of the trial.However, in deserving cases, on an application made in this regard, for reasons to be recorded, the delay beyond three years can be condoned by the SLSA/DLSA.
