Section 8 in The Uttarakhand Witness Protection Act, 2020
8. Protection of identity
(1)Durihg the course of investigation or trial of any serious offence, an application for seeking identity protection may be filed before the Competent Authority. Upon receipt of the application, the Competent Authority shall examine the threat analysis report and also enquire about the witness or his family member or any other person whom it deems fit to ascertain whether there is any necessity or not to pass an identity protection order.(2)During the course of hearing of the application, the identity of the witness shall not be revealed to any other person. Media shall also not have right for its publication. Thereafter the competent authority may dispose of the application as per material avndable on the record.(3)On passing the order for concealment of identity of witness dy the Competent Authority, said order shalt be implemented by the Witness -Protection Cell bycoordinating with all concerned agencies.
