Section 4 in Bihar Victim Compensation Scheme, 2011
4. Eligibility for Compensation.
- A victim shall be eligible for the grant of compensation if, -(a)the offender is not traced or identified, but the victim is identified, and where no trial takes place, such victim may also apply for grant of compensation under sub section (4) of section 357-A of the Act,(b)the victim/claimant report the crime to the Officer-in-charge of Police Station or Judicial magistrate of the area promptly provided that the District Legal Service Authority, if satisfied, for the reasons to be recorded in writing, may condone the delay in reporting;(c)the victim/claimant co-operates with the police and prosecution during the investigation and trial of the case.
