Section 12(7) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(7)A report of the relief and rehabilitation facilities provided to the victims shall also be forwarded to the [Special Court or Exclusive Special Court] [Substituted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).] by the District Magistrate or the Sub-Divisional Magistrate or the Executive Magistrate of Superintendent of Police. In case the Special Court is satisfied that the payment of relief was not made to the victim or his/her dependent in time or the amount of relief or compensation was not sufficient or only a part of payment of relief or compensation was made, it may order for making in full or part the payment of relief or any other kind of assistance.
