Section 14(16) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
(16)The Magistrate shall pass an order under section 25 of the Act, only after being satisfied that the application for such an order is not vitiated by force, fraud or coercion or any other factor and the reasons for such satisfaction shall be recorded in writing in the order, which may include any undertaking or surety given by the respondent.
