Section 21 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964
21. Compensation for loss of life or injury to person.
- In assessing compensation for loss of life regard shall be had to the age and the number of persons wholly dependent upon the deceased and the health and the earning capacity of the deceased. In case of injury to the person, regard shall be had to the age. health and reduction in the earning capacity of the person as a result of that inquiry.
