Section 19(4) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
(4)In case contents are being recorded in the language not understood by the child or where child is temporarily or permanently physically disabled, a translator or an interpreter or a special educator or a medical officer, having such qualifications, experience as may be prescribed, shall be provided to the child free of cost wherever it is deemed necessary :Provided that if the child making the statement is temporarily or permanently disabled, the statement made by the child with the assistance of an interpreter or special educator or medical officer may be videographed.
