Section 222(2) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(2)Deduction for personal and living expenses of a deceased, shall be as follows -(i)The deduction towards personal expenses of a deceased unmarried shall be 50% where the family of a bachelor is large and dependent on the income of the deceased, the deduction shall be 1/3 (33.3%).(ii)The deduction towards personal and living expenses of a married person deceased shall be 1/3rd where dependent family members are 2 to 3 in number, 1/4th where dependent family members are 4 to 6 in number and 1/5th where dependent family members are more than 6 in number.(iii)For the purpose of calculation of number of family members in clause (ii) a minor dependent will be counted as half.
