Section 16(4) in Jammu and Kashmir Juvenile Justice Rules, 2007
(4)In the event of any custodial rape or sexual abuse, the following action shall be taken, namely:(a)In case a resident makes any complaint or occurrence of such rape or abuse comes to the knowledge of the Superintendent of Home, a report shall be placed before the Board, who shall order for special investigation and direct the local police station to register case against the person(s) found guilty under the relevant provisions of the Indian Penal Code 1860(45 of 1860).(b)The Special Juvenile Police Unit shall also take due cognizance of such occurrences and conduct necessary investigations.
