Section 6 in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006
6. Travelling allowance and transport facilities.
(1)Every victim of atrocity, his/her dependent and witnesses shall be paid to and fro rail fare by second class in Express/Mail/Passenger Train or ordinary bus fare from his/her place of residence or place of stay to the place of investigation or hearing or trial of an offence under the Act.(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.(3)On calling upon by district Magistrate, Superintendent of Police, Sub-Divisional Magistrate or Deputy Superintendent of Police or any other officer the fare/local charges according to norms as shown in parts (1) and (2) shall be paid to every victim of atrocity, his/her dependent and witness.(4)Every woman witness, the victim of atrocity or her dependent/witness being a woman or minor or a person more than sixty years of age and person having 40% or more disability shall be entitled to be accompanied by an attendant of her/his choice. The attendant shall also be paid travelling/local charges and maintenance expenses as applicable to the victims of atrocity or their witnesses when called upon during hearing/investigation and trial of an offence under the Act.
