Section 6(3) in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006
(3)On calling upon by district Magistrate, Superintendent of Police, Sub-Divisional Magistrate or Deputy Superintendent of Police or any other officer the fare/local charges according to norms as shown in parts (1) and (2) shall be paid to every victim of atrocity, his/her dependent and witness.
