Section 5(8) in Rajasthan Victim Compensation Scheme, 2011
(8)The quantum of compensation to be awarded to the victim or his dependants shall not be exceeded from the maximum limit as per Schedule.[Provided that the above limit of compensation shall not apply in case of compensation awarded by the Special Court under the Protection of Children from Sexual Offences Act, 2012.Provided further that the quantum of compensation to be awarded under this scheme shall be in addition to the fine imposed under Section 326-A or Section 376-D of Indian Penal Code, 1860 and ordered to be paid to victim by the Court.] [Added by Notification No. F. 17(154) Home-10/2010, dated 8.4.2015 (w.e.f 5.1.2012).]
