Section 22 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964
22. Compensation for evacuation.
- Compensation shall be paid in respect of each day on which the evacuation of villages or exclusion therefrom is in force at rates to be fixed by the Collector. Such compensation shall not be less than the following scale for each day on which the evacuation is in force :(a)for men, women and children over 12 years of age-one day's wages of male, female or child agricultural labourer, as the case may be;(b)for persons superior in status to an agricultural labourer-in addition to (a) such actual earnings as the Revenue Officer estimates to have been lost;(c)for the removal of sick or invalid persons-the actual cost of removal in addition to (a);(d)for the removal of cattle-(i)one day's wages for the grazier actually in attendance thereon, and(ii)the cost of transport of fodder actually transported.
