Section 16 in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
16. Duties of the police officer
Notwithstanding anything contained in any other law for the time being in force, it shall be the duty of the police officer-(a)to refer the aggrieved person to the Protection Officer, service provider, shelter home or medical facility, as the case may be;(b)to assist the Protection Officer in serving the notices/summons issued under the Act;(c)to provide assistance and protection to the Protection Officer and to prevent obstruction in the discharge of his/her duties;(d)to make Daily Diary entry of the information about the commission of domestic violence.
