Section 4 in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
4. Information to Protection Officers
(1) The aggrieved person or any person who has reason to believe that an act of domestic violence has been, or is being, or is likely to be committed may give information about it to the Protection Officer having jurisdiction in the area.(2)Information given under sub-rule (1) shall be either conveyed orally or in writing to the Protection Officer. Oral information shall be reduced to writing. Every such information, whether given in writing or reduced to writing as aforesaid, shall be signed by the person giving it.(3)The Protection Officer shall give a copy of the information as recorded under sub-rule (2) free of cost to the informant.
