Section 15A(9) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
(9)It shall be the duty of the Investigating Officer and the Station House Officer to record the complaint of victim, informant or witnesses against any kind of intimidation, coercion or inducement or violence or threats of violence, whether given orally or in writing, and a photocopy of the First Information Report shall be immediately given to them at free of cost.
