Section 6(2) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(2)The District Magistrate or the Sub-District Magistrate or any other Executive Magistrate and the Superintendent of Police/Deputy Superintendent of Police after inspecting the place or area shall on the spot-(i)draw a list of victims, their family members and dependents entitled for relief;(ii)prepare a detailed report of the extent of atrocity, loss and damage to the property of the victims;(iii)order for intensive police patrolling in the area;(iv)take effective and necessary steps to provide protection to the witnesses and other sympathisers of the victims;(v)provide immediate relief to the victims.
