Section 9(2) in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
(2)The inquiry as contemplated under sub-section (5) of Section 357A of the Code, shall be completed expeditiously and the period in no case shall exceed beyond sixty days from the receipt of the claim/petition or recommendation.Provided that in cases of acid attack an amount of Rs. One lakh shall be paid to the victim within 15 days of the matter being brought to the notice of DLSA. The order granting interim compensation shall be passed by DLSA within 7 days of the matter being brought to its notice and the SLSA shall pay the compensation within 8 days of passing of the order. Thereafter, an amount of Rs. 2 Lakh shall be paid to the victim as expeditiously as possible and positively within two months of the first payment*Provided further that the victim may also be paid such further amount as is admissible under this Scheme.
