Section 5 in U.P. Payment of Remuneration to Prisoners and Compensation to Victims Rules, 2005
5. Deduction of amount and payment thereof to the victims.
(1)An amount of 15% shall be deducted out of the remuneration earned by convicted criminal prisoner and be paid to the deserving victims of the offence committed by that prisoner.(2)If there is no deserving victim of the offence committed by the prisoner or victim is not willing to receive the amount referred to in sub-rule (1), it shall be returned to the convicted criminal prisoner.(3)The victims of the offences shall be identified by the District Magistrate of the District where the offence was committed.(4)The amount shall be paid to the victims subject to the satisfaction of the Committee by Money Order and expenses of the Money Order shall be beared by the convicted criminal prisoner.(5)A common fund shall be maintained in each prison.(6)Details of remuneration earned by each prisoner and the deductions made shall be maintained in a register in Form B appended to these rules.
