(2)Where any Civil Defence exercises are held under the provisions of sub-rule (1), compensation shall be paid for any damage to person or property or interference with rights or privileges arising from such exercises, including expenses reasonably incurred in protecting persons, property, rights or privileges; and assessment and payment of compensation shall be made in accordance with the provisions of the law for the time being in force:Provided that no compensation shall be payable in respect of such interference arising out of any directions given or further measures taken under clause (b) of sub-rule (1).
