Section 14(12) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
(12)The Magistrate may, on being satisfied about the efficacy of the solution and after making a preliminary enquiry from the parties and after, recording reasons for such satisfaction, which may include undertaking by the respondents to refrain from repeating acts of domestic violence, admitted to have been committed by the respondents, accept the terms with or without conditions.
