Section 10 in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006
10. Medical facilities.
- In case of crimes committed under Section 3(1) or 3(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, medicines free of cost will be provided to the victim(s) of atrocities in the Government hospitals/dispensaries. If the medicines are not available in the hospitals/dispensaries then the reimbursement of expenditure on medicines, special medical consultation, blood transfusion, replacement of essential clothing will also be made to the victim(s) of atrocity. If the victim(s) of atrocity is admitted in the hospital, then the amount will be given @ Rs. 30/- per lay to him/her and the attendant (one person only) for his/her maintenance and diet expenses. Vouchers will be verified by the Senior Medical Officer concerned and sanction/payment will be made by the District Welfare Officer concerned immediately after the receipt of vouchers.
