Section 18(2) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
(2)When a Protection Officer makes such a request, it shall be accompanied by a copy of the domestic incident report:Provided that the medical facility shall not refuse medical assistance to an aggrieved person under the Act, for her not having lodged a domestic incident report, prior to making a request for medical assistance or examination to the medical facility.
