Section 5A(2) in Rajasthan Victim Compensation Scheme, 2011
(2)When the information received by the officer in charge of a police station he shall be liable to furnish the copy of the FIR supported by medical report to the District Magistrate and the District Legal Services Authority within three days. When the case brought to the notice of the District Magistrate he shall immediate facilitate medical attention and expenses in this regard and send his recommendation to the District Legal Services Authority within two days to award the compensation.]
