Section 7(1) in Gujarat Victim Compensation Scheme, 2013
(1)The District Legal Service Authority or the State Legal Service Authority, as the case may be, if deemed fit, shall institute proceeding 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/her dependants from the person responsible for causing loss or injury as a result of the crime committed by them.
