Section 6(2) in The General Insurance (Emergency Provisions) Act, 1971
(2)For every month during which the management of the undertaking of the insurer remains vested in the Central Government, the amount of compensation referred to in sub- section (1) shall be--(A) in the case of an insurer referred to in clause (b) of sub- section (9) of section 2 of the Insurance Act,--(i) where the insurer has declared a 1 dividend for at least one] of the three calendar years 1967 , 1968 and 1969 ,--(a) a sum equal to one- twelfth of the annual average (for the three years) of the amount distributed to shareholders as dividend; or(b)a sum equal to two- and- a- half rupees for every thousand rupees or part thereof of the net premium income of the undertaking of insurer during the year 1969 , whichever is greater;(ii)in any other case, a sum equal to two- and- a- half rupees for every thousand rupees or part thereof of the net premium income of the undertaking of the insurer during the year 1969 ;(B)in the case of an insurer referred to in clause (a) of sub- section (9) of section 2 of the Insurance Act, a sum equal to two- and- a- half rupees for every thousand rupees or part thereof of the 1 net premium income of the undertaking of the insurer in so far as it relates to business effected in India] during the year 1969 .
