Section 4(1) in Protection of Children from Sexual Offences Rules, 2020
(1)Where any Special Juvenile Police Unit (hereafter referred to as "SJPU") or the local police receives any information under sub-section (1) of section19 of the Act from any person including the child, the SJPU or local police receiving the report of such information shall forthwith disclose to the person making the report, the following details:-(i)his or her name and designation;(ii)the address and telephone number;(iii)the name, designation and contact details of the officer who supervises the officer receiving the information.
