Section 8 in Criminal Law (Chhattisgarh Amendment) Act, 2013
8. Substitution of proviso to Section 161.
- The second proviso to sub-section (3) of Section 161 of the Code, shall be substituted with the following proviso, namely :-"Provided further that statement of the woman against whom an offence under Section 354, Section 354A, Section 354B, Section 354C, Section 354-D, Section 354E, Section 376, Section 376A, Section 376B, Section 376C, Section 376D, Section 376E, Section 509, Section 509A or Section 509B of the Indian Penal Code, is alleged to have been committed or attempted, shall be recorded, as far as possible, by woman police office and shall also be recorded by audio-video means, as far as possible, and it shall be the duty of such police officer to take all such steps as are necessary to protect the identity of the woman.".
