Section 43(3) in The Orissa Urban Police Act, 2003
(3)No compensation shall be paid under this section, except when a claim has been made therefor within forty-five days from the date of notification referred to in Sub-section (1) of Section 40 and the Government or any authority nominated by the Government is satisfied that the claimant, where the claim is by the person who suffered the loss, damage or grievous hurt, or the deceased, where the claim is by the legal heirs of such deceased, has been free from blame in connection with the occurrence which led to the loss, damage, grievous hurt or death.
