Section 11(4) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(4)The witness, the victim of atrocity or his/her dependent and the attendant shall be paid daily maintenance expenses, for the days he/she is away from the place of his/her residence or stay during investigation, hearing and trial of an offence, at such rates but not less than the minimum wages, as may be fixed by the State Government for the agricultural labourers.
