Section 30 in The Prevention Of Terrorism Act, 2002
30. Protection of witnesses
(1)Notwithstanding anything contained in the Code, the proceedings under this Act may, for reasons to be recorded in writing, be held in camera if the Special Court so desires.(2)A Special Court, if on an application made by a witness in any proceeding before it or by the Public Prosecutor in relation to such witness or on its own motion, is satisfied that the life of such witness is in danger, it may, for reasons to be recorded in writing, take such measures as it deems fit for keeping the identity and address of such witness secret.(3)In particular, and without prejudice to the generality of the provisions of sub-section (2), the measures which a Special Court may take under that sub-section may include(a)the holding of the proceedings at a place to be decided by the Special Court;(b)the avoiding of the mention of the names and addresses of the witnesses in its orders or judgments or in any records of the case accessible to public;(c)the issuing of any directions for securing that the identity and address of the witnesses are not disclosed;(d)a decision that it is in the public interest to order that all or any of the proceedings pending before such a Court shall not be published in any manner.(4)Any person who contravenes any decision or direction issued under sub-section (3) shall be punishable with imprisonment for a term which may extend to one year and with fine which may extend to one thousand rupees.
