Section 11 in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016
11. Compensation to be determined by the insurer.
- The determination of the amount of Compensation payable under sub-section f1) of Section 22 shall be made by the insurer in accordance with the provisions of sub-section (2) of Section 22 and the amount of the compensation shall be equal to the amount which would have been payable if the operator had been a workman within the meaning of the Workmen's Compensation Act, 1923 (No. 8 of 1923).
