Section 12 in The Karnataka Regulation of Stone Crushers Act, 2011
12. Victim Relief Fund.
(1)The Committee shall have and maintain a separate fund called Victim Relief Fund, to which shall be credited all moneys received by it through licence fee, fines and penalties levied by it, which shall be held, applied and disbursed in accordance with the provisions of this Act, and rules made thereunder.(2)The Chairman and the member secretary of the Committee shall operate the Victim Relief Fund in accordance with the rules made under this Act.(3)The Victim Relief Fund shall be kept in any of the Nationalised Bank in such manner as may be prescribed.(4)The Committee shall receive complaints or applications or claim from the victims on account of the health hazard caused by the stone crushers within a period of three months from the date the health hazard has occurred and consider such applications and determine the amount of relief to be granted to each of the applicant within a period of three months from the date of receipt of the application in accordance with the rules as may be prescribed:Provided that the Committee may entertain such complaints or applications after the expiry of three months if it is satisfied that the complainant or applicant had sufficient cause for not submitting the complaint or application in time.(5)The Committee may also direct the licence holder to pay such amount to such of the victims as determined under sub-section (4) in addition to the amount paid by it, within a period of two months from the date of the Order failing which the license shall be cancelled.
