Section 7(5) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
(5)If the Executive Magistrate finds that the alleged act or behaviour constitutes an offence under the State Ranbir Penal Code, Samvat, 1989 or under any other law for the time being in force, he may forward the complaint to that effect to the Judicial Magistrate having jurisdiction in the matter.
