Section 10 in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
10. Action to be taken in cases of emergency
If the Protection Officer or a service provider receives reliable information through a telephone call or e-mail or the like either from the aggrieved person or from any person who has reason to believe that an act of domestic violence is being or is likely to be committed and in such an emergent situation the Protection Officer or the service provider, as the case may be, shall seek immediate assistance of the police who shall accompany the Protection Officer or the service provider, as the case may be, to the place of occurrence and record the Domestic Incident Report and present the same to the Magistrate without any delay for seeking appropriate orders under the Act.
