Section 15A(6) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
(6)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the Special Court or the Exclusive Special Court trying a case under this Act shall provide to a victim, his dependent, informant or witnesses––(a)the complete protection to secure the ends of justice;(b)the travelling and maintenance expenses during investigation, inquiry and trial;(c)the social-economic rehabilitation during investigation, inquiry and trial; and(d)relocation.
