Section 15A(11) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
(11)It shall be the duty of the concerned State to specify an appropriate scheme to ensure implementation of the following rights and entitlements of victims and witnesses in accessing justice so as––(a)to provide a copy of the recorded First Information Report at free of cost;(b)to provide immediate relief in cash or in kind to atrocity victims or their dependents;(c)to provide necessary protection to the atrocity victims or their dependents, and witnesses;(d)to provide relief in respect of death or injury or damage to property;(e)to arrange food or water or clothing or shelter or medical aid or transport facilities or daily allowances to victims;(f)to provide the maintenance expenses to the atrocity victims and their dependents;(g)to provide the information about the rights of atrocity victims at the time of making complaints and registering the First Information Report;(h)to provide the protection to atrocity victims or their dependents and witnesses from intimidation and harassment;(i)to provide the information to atrocity victims or their dependents or associated organisations or individuals, on the status of investigation and charge sheet and to provide copy of the charge sheet at free of cost;(j)to take necessary precautions at the time of medical examination;(k)to provide information to atrocity victims or their dependents or associated organisations or individuals, regarding the relief amount;(l)to provide information to atrocity victims or their dependents or associated organisations or individuals, in advance about the dates and place of investigation and trial;(m)to give adequate briefing on the case and preparation for trial to atrocity victims or their dependents or associated organisations or individuals and to provide the legal aid for the said purpose;(n)to execute the rights of atrocity victims or their dependents or associated organisations or individuals at every stage of the proceedings under this Act and to provide the necessary assistance for the execution of the rights.
