Section 5 in Telangana Victim Compensation Scheme, 2015
5. Application of the Scheme.
(1)The crime on account of which the compensation which is to be paid under the Scheme should have occurred within the State of Telangana.(2)The crime should have been reported by the victim or his dependants to the officer incharge of the Police Station or any senior police officer or Executive Magistrate or judicial Magistrate of the area within 4S hours of the occurrence of crime:Provided that the Legal Services Authority, if satisfied, for the reasons to be recorded in writing, may con done any delay in reporting the crime.(3)The Scheme shall be applicable to family whose income does not exceed Rs.4.50 lakhs per annum.(4)The employees of State/Central Government, Boards, Corporations and Public Undertakings and Income Tax Payees shall not be eligible under this Scheme.
