Section 11(2) in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006
(2)If the house is burnt then the immediate arrangement will be made by the Deputy Commissioner for housing the victims. In case the victim(s) leave their original place of living due to terror, immediate arrangements will be made in any safe place for their temporary stay by the Deputy Commissioner concerned till permanent arrangement is made by the Government under the provisions of Rule 12(4) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995.
