Section 4 in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006
4. Relief & assistance.
- First information report will be registered in the police station about the atrocity on any person or group of persons or family of Scheduled Castes Community immediately after the incident takes place. After registration of the first information report, Sub-Divisional Magistrate/Deputy Superintendent of Police will prepare a detailed report including list of victims, their family members and dependents entitled for relief and extent of atrocity, loss and damage to the property of the victim (s) and send the same to District Magistrate/Superintendent of Police with a copy of that list to the District Welfare Officer immediately. After receiving the detailed report, the District Magistrate will provide assistance/relief immediately to the victims of atrocity, their family members and dependents as per provisions of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995.
