Section 12 in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
12. Interim Relief To The Victim.
- The State Legal Services Authority or District Legal Services Authority, as the case may be, may order for immediate first-aid facility or medical benefits to be made available free of cost or any other interim relief (including interim monetary compensation) as deemed appropriate, to alleviate the suffering of the victim on the certificate of a police officer, not below the rank of the officer-in-charge of the police station, or a Magistrate of the area concerned or on the application of the victim/ dependents or suo motto.Provided that as soon as the application for compensation is received by the SLSA/DLSA, a sum of Rs.5,000/-or as the case warrants up to Rs. 10,000/-shall be immediately disbursed to the victim through preloaded cash card from a Nationalised Bank by the Secretary, DLSA or Member Secretary , SLSA.Provided that the, interim relief so granted shall not be less than 25 per cent of the maximum compensation award able as per schedule applicable to this Chapter, which shall be paid to the victim in totality, Provided further that in case of acid attack a sum of Rs. One Lakh shall be paid to the victim within 15 days of the matter being brought to the notice of SLSA/DLSA. The order granting interim compensation shall be passed by the SLSA/DLSA within 7 days of the matter being brought to its notice and the SLSA shall pay the compensation within 8 days of passing of order. Thereafter an additional sum of Rs. 2 Lakhs shall be awarded and paid to the victim as expeditiously as possible and positively within two months.
