Section 12 in The Rajasthan Prevention Of Witch-Hunting Act, 2015
12. Preventive and protective actions to be taken by the State Government
The State Government may, by notification in the Official Gazette, make one or more scheme or schemes for-(i)rehabilitation and resettlement of, and for providing legal or medical aid to, the victims of offences punishable under this Act;(ii)to conduct awareness programme on blind belief and educate people about the absurd concept of evil spirit, witch craft and for such other matters as the State Government may deem proper.
