Section 357A(6) in The Code of Criminal Procedure, 1973
(6)The State or the District Legal Services Authority, as the case may be, to alleviate the suffering of the victim, may order for immediate first-aid facility or medical benefits to be made available free of cost on the certificate of the police officer not below the rank of the officer-in-charge of the police station or a Magistrate of the area concerned, or any other interim relief as the appropriate authority deems fit.] [Inserted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 25 (a).][357B. Compensation to be in addition to fine [under section 326A, section 376AB, section 376D, section 376DA and section 376DB of the Indian Penal Code]. - The compensation payable by the State Government under section 357A shall be in addition to the payment of fine to the victim [under section 326A, section 376AB, section 376D, section 376DA and section 376DB of the Indian Penal Code] [Substituted 'under section 326A or section 376D of the Indian Penal Code.' by Criminal Law (Amendment) Act, 2018 (22 of 2018), dated 11.8.2018.]][357C. Treatment of victims. - All hospitals, public or private, whether run by the Central Government, the State Government, local bodies or any other person, shall immediately, provide the first-aid or medical treatment, free of cost, to the victims of any offence covered under section 326A, 376, [376A, 376AB, 376B, 376C, 376D, 376DA, 376DB] or section 376E of the Indian Penal Code, and shall immediately inform the police of such incident.]
