Section 15(10) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
(10)While enlarging the person on bail arrested under the Act, the Court/Magistrate may, by order, impose the following conditions to protect the aggrieved person and to ensure the presence of the accused before the Court/Magistrate, which may include:-(a)an order restraining the accused from threatening to commit or committing-ail-id of domestic violence;(b)an order preventing the accused from harassing, telephoning or making any contact with the aggrieved person;(c)an order directing the accused to vacate and stay away from the residence of the aggrieved person or any place she is likely to visit;(d)an order prohibiting the possession or use of firearm or any other dangerous weapon;(e)any order prohibiting the consumption of alcohol or other drugs;(f)any other order required for protection, safety and adequate relief to the aggrieved person.
