Section 12(5) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(5)[ The relief provided to the victim of the atrocity or his/her dependent under sub-rule (4) in respect of death, or injury or rape, or gang rape, or unnatural offences, or voluntarily causing grievous hurt by use of acid, or voluntarily throwing or attempting to throw acid etc. or damage to property shall be in addition to any other right to claim compensation in respect thereof under any other law for the time being in force.] [Substituted by Notification No. G.S.R. 588(E), dated 27.6.2018 (w.e.f. 31.3.1995).]
