Section 11(7) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(7)When an offence has been committed under section 3 of the Act, the District Magistrate or the Sub-Divisional Magistrate or any other Executive Magistrate shall reimburse the payment of medicines, special medical consultation, blood transfusion, replacement of essential clothing, meals and fruits provided to the victim(s) of atrocity.
