Section 14(5) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
(5)The respondent shall not be allowed to plead any counter justification for the alleged act of domestic violence in counselling and any justification for the act of domestic violence by the respondent shall not be allowed to be a part of the counselling proceeding. This shall also be made clear to the respondent, by the Counsellor before the proceedings start.
