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State of Rajasthan - Section

Section 8 in Rajasthan Victim Compensation Scheme, 2011

8. Recovery of compensation:

(1)The District Legal Service Authority or the State Legal Service Authority, as the case may be, if deemed fit shall institute proceedings before the competent Court of Law in consultation with the office of concerned public prosecutor for recovery of the compensation granted to the victim or his dependants from the person responsible for causing loss or injury as a result of the crime committed by them.
(2)The amounts, so recovered, shall be deposited in the Victim Compensation Fund.[Schedule] [Substituted by Notification No. F. 17(154) Home-10/2010, dated 8.4.2015 (w.e.f 5.1.2012).][See Rule 5(8)]
S.No Particulars of loss or injury Maximum Limit of compensation
1. Loss of Life (earningmember)Loss of Life (non earning member) Rs. 5,00,000/-Rs. 2,50,000/-
2. Loss of any limb or partof body resulting above 80% disability (earning member)Loss of any limb or part of body resulting above80% disability (non earning member) 5,00,000/-Rs. 2,50,000/-
3. Loss of any limb or partof body resulting above 40% and up to 80% disability (earningmember)Loss of any limb or part of body resulting above40% and up to 80% disability (non earning member) Rs.80,000/-Rs. 50,000/-
4. Loss of any limb or part of body resulting up to40% disability Rs. 25,000/-
5. Rape of Minor Rs. 5,00,000/-
6. Rape Rs. 5,00,000/-
7. Rehabilitation Rs. 1,00,000/-
8. Loss of any injury causing severe mental agony towomen and child victims in case like Human Trafficking, childabuse and kidnapping Rs. 25,000/-
9. Simple loss or injury to child victim. Rs. 20,000/-
10. Victim of acid attack Rs. 3,00,000/-
11. Offences under theProtection of Children from Sexual Offences Act, 2012(a) Penetrative SexualAssault(b) AggravatedPenetrative Sexual Assault(c) Sexual Assault(d) Aggravated SexualAssault(e) Using child for pornographic purposes Rs. 5,00,000/-Rs. 5,00,000/-Rs. 1,00,000/-Rs. 2,00,000/-Rs. 1,00,000/-
Note.- The following expenses shall bepayable as interim relief: -
(i) Funeral expenses: Rs. 10,000/-.
(ii) Medical expenses up to Rs. 25,000/-.
(iii) Interim relief in case of child 50% ofmaximum limit of compensation.
(iv) Interim relief in case of adult person 25% ofmaximum limit of compensation