Section 7(1) in The Maharashtra Witness Protection and Security Act, 2017
(1)(a)If the witnesses in the criminal trial received threat to their lives, they may, make an application to the concerned District Committee for protection, stating therein the nature of threat to their lives and from whom it is received.(b)In case of any complaint made in any police station by any witness under the Act, the same shall be forwarded by the police officer immediately to the concerned District Committee for necessary action.
