Section 5(a) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
(a)Whoever, being a Police Officer, commits penetrative sexual assault on a child-(i)within the limits of the police station or premises at which he is appointed, or(ii)in the premises of any station house, whether or not situated in the police station, to which he is appointed ; or(iii)in the course of his duties or otherwise ; or(iv)where he is known as, or identified as a police officer ; or
