Section 6(2) in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006
(2)A lumpsum amount of Rs. 50/- as local charges i.e. from bus stand/railway station etc. to the place of investigation or hearing or trial of an offence under the Act for every visit shall be paid to and fro to the victim of atrocity, his/her dependent and witness.
