Section 45(2) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
(2)Whoever being incharge of a hospital, public or private, whether run by the Central Government, the State Government, Local Bodies or any other person, contravenes the provisions of sub-section (1) of this Act, shall be punished with imprisonment for a term which may extend to one year or with fine or with both.Explanation: - The expression "hospital" means the precincts of the hospital and includes the precincts of any institution for the reception and treatment of victims during convalescence or of victims requiring medical attention or rehabilitation or medical examination or pathological tests.
