Section 5(2) in Telangana Victim Compensation Scheme, 2015
(2)The crime should have been reported by the victim or his dependants to the officer incharge of the Police Station or any senior police officer or Executive Magistrate or judicial Magistrate of the area within 4S hours of the occurrence of crime:Provided that the Legal Services Authority, if satisfied, for the reasons to be recorded in writing, may con done any delay in reporting the crime.
