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State of Bihar - Section

Section 12 in Bihar Victim Compensation Scheme, 2014

12. Repeal and savings.

- With effect from the date of coming into force of this scheme, the Bihar Victim Compensation Scheme, 2011 shall stand repeal and notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under that scheme shall be deemed to have been done or taken in exercise of the powers conferred under this scheme, as if this scheme were in force of the day on which such things or action was done or taken.[Schedule-I] [Substituted by Bihar Notification No. L.G.-06-01/2011 Part 56/J, dated 19.6.2018 (w.e.f. 24.3.2014).]
Sl No. Description of Injuries/Loss   Minimum Amount of Compensation Maximum Amount of Compensation
1 Acid Attack 1. In case of disfigurement of face Rs. 3 Lakhs Rs. 7 Lakhs
2. In case of injury more than 50% Rs. 3 Lakhs Rs. 7 Lakhs
3. In case of injury less than 50% (other thandisfigurement of face) Rs. 3 Lakhs Rs. 5 Lakhs
2 Rape 1. Where victim is aminor or she is physically or mentally handicap2. In other cases Rs. 3 LakhsRs. 3 Lakhs Rs. 7 LakhsRs. 5 Lakhs
3 Physical abuse of minor   Rs. 2 Lakhs Rs. 3 Lakhs
4 Rehabilitation of victim of Human Trafficking   Rs. 1 Lakhs Rs. 2 Lakhs
5 Sexual assault (Excluding rape)   Rs. 50,000/- Rs. 1 Lakhs
6 Death   Rs.2 Lakhs Rs.3 Lakhs
7 Permanent Disability (80% or more)   Rs. 2 Lakhs Rs. 4 Lakhs
8 Partial Disability (40% to 80%)   Rs. 1 Lakhs Rs. 2 Lakhs
9 Burns affecting greater than 25% of the body(Excluding Acid Attack cases)   Rs. 2 Lakhs Rs. 4 Lakhs
10 Loss of foetus   Rs. 50,000/- Rs. 1 Lakhs
11 Loss of fertility   Rs. 1.5 Lakhs Rs. 2 Lakhs
Note. - (1) If the victim is less than 14 years of age, the compensation shall be increased by 50% over the amount specified above.
(2)In acid attack cases where victim is a girl/woman who has lost her eyesight to the extent of 80% or more or her face has been permanently disfigured, and in rape cases where victim is blind or otherwise handicap and not in position to manage the lump sum amount, instead of a lump sum amount, the District Criminal Injury Compensation Board may recommend payment as compensation a fixed amount not above Rs. 10,000/- per month for the lifetime of the victim or for any other period as it deems appropriate. The final decision regarding this will be taken by the District Legal Services Authority.[Form-1 [Added by Bihar Notification No. L.G.-06-01/2011 Part 56/J, dated 19.6.2018 (w.e.f. 24.3.2014).]]Application for the Award of Compensation under Bihar Victim Compensation Scheme, 2014 for Relief
1234567891011 Name of the ApplicantVictim(s) or his/her/their Dependents(s)Age of the Victim(s)or his/her/their Dependents(s)(a) Father's Name (b)Mother's Name (c) Spouse's NameAddress of theVictim(s) or his/her/their Dependents(s)Date and time of theIncidentWhether FIR has beenlodged? If Yes, enclose Copy of FIR. If No, give status thereof.Whether medicalexamination has been done? If Yes, enclose Medical Report/DeathCertificate/P.M. Report.Status of trial, ifpending. If over, enclose copy of judgment and order on sentence.Has the applicantbeen awarded any compensation by the trial court or any otherGovt. agency. If yes give details.Give details offinancial expenditure/loss incurredHave you instituted any civil suit/claim againstthe perpetrator of offence. If yes give details.  
Signature of the Victim/Dependent