Section 6(4) in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006
(4)Every woman witness, the victim of atrocity or her dependent/witness being a woman or minor or a person more than sixty years of age and person having 40% or more disability shall be entitled to be accompanied by an attendant of her/his choice. The attendant shall also be paid travelling/local charges and maintenance expenses as applicable to the victims of atrocity or their witnesses when called upon during hearing/investigation and trial of an offence under the Act.
