Section 33(7) in The Protection of Children from Sexual Offences Act, 2012
(7)The Special Court shall ensure that the identity of the child is not disclosed at any time during the course of investigation or trial:Provided that for reasons to be recorded in writing, the Special Court may permit such disclosure, if in its opinion such disclosure is in the interest of the child.Explanation.— For the purposes of this sub-section, the identity of the child shall include the identity of the child's family, school, relatives, neighbourhood or any other information by which the identity of the child may be revealed.
