Section 12 in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006
12. Formalities.
- The benefit given under this plan will be given in addition to the relief to be provided to the victim(s) as defined under Rule 12(4) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995, which takes some time in complete of formalities.
