Section 5(7) in Rajasthan Victim Compensation Scheme, 2011
(7)The District Legal Services Authority or the State Legal Service Authority, as the case may be to alleviate the suffering of the victim, may order for immediate first aid facility or medical benefits to be made available free of cost on the certificate of the police officer not below the rank of the officer in charge of the police station or Magistrate of the area concerned, or any other interim relief as it may deem fit.
