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Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Act, 1989 6. Spot inspection by officers (1) Whenever the District Magistrate or the Sub-Divisional Magistrate or any other Executive Magistrate or any police officer not below the rank of Deputy Superintendent of Police receives an information from any person or upon his own knowledge that an atrocity has been committed on the members of the Scheduled Castes or the Scheduled Tribes within his jurisdiction, he shall immediately himself visit the place of occurrence to assess the extent of atrocity, loss of life, loss and damage to the property and submit a report forthwith to the State Government. (2) The District Magistrate or the Sub-Divisional 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 sympathizers of the victims; (v) provide immediate relief to the victims.    |
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