Section 5(a) in The Protection of Children from Sexual Offences Act, 2012
(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
