[Cites 0, Cited by 0]
[Section 8]
[Entire Act]
State of Rajasthan - Subsection
Section 8(2) in Rajasthan Victim Compensation Scheme, 2011
| S.No | Particulars of loss or injury | Maximum Limit of compensation |
| 1. | Loss of Life (earningmember)Loss of Life (non earning member) | Rs. 5,00,000/-Rs. 2,50,000/- |
| 2. | Loss of any limb or partof body resulting above 80% disability (earning member)Loss of any limb or part of body resulting above80% disability (non earning member) | 5,00,000/-Rs. 2,50,000/- |
| 3. | Loss of any limb or partof body resulting above 40% and up to 80% disability (earningmember)Loss of any limb or part of body resulting above40% and up to 80% disability (non earning member) | Rs.80,000/-Rs. 50,000/- |
| 4. | Loss of any limb or part of body resulting up to40% disability | Rs. 25,000/- |
| 5. | Rape of Minor | Rs. 5,00,000/- |
| 6. | Rape | Rs. 5,00,000/- |
| 7. | Rehabilitation | Rs. 1,00,000/- |
| 8. | Loss of any injury causing severe mental agony towomen and child victims in case like Human Trafficking, childabuse and kidnapping | Rs. 25,000/- |
| 9. | Simple loss or injury to child victim. | Rs. 20,000/- |
| 10. | Victim of acid attack | Rs. 3,00,000/- |
| 11. | Offences under theProtection of Children from Sexual Offences Act, 2012(a) Penetrative SexualAssault(b) AggravatedPenetrative Sexual Assault(c) Sexual Assault(d) Aggravated SexualAssault(e) Using child for pornographic purposes | Rs. 5,00,000/-Rs. 5,00,000/-Rs. 1,00,000/-Rs. 2,00,000/-Rs. 1,00,000/- |
| Note.- The following expenses shall bepayable as interim relief: - | ||
| (i) Funeral expenses: Rs. 10,000/-. | ||
| (ii) Medical expenses up to Rs. 25,000/-. | ||
| (iii) Interim relief in case of child 50% ofmaximum limit of compensation. | ||
| (iv) Interim relief in case of adult person 25% ofmaximum limit of compensation |