6. Recovery of compensation from the person/persons responsible for causing loss/injury.
(1)The State Legal Service Authority, if deemed fit, shall institute a proceeding before the competent court of law in consultation with the office of the district prosecution officer for recovery of the compensation granted to the victim or his dependants from the person/persons responsible for causing loss or injury as result of the crime committed by him/them.(2)The amount so recovered shall be deposited in the victim compensation fund.
