Section 8(1) in The Uttarakhand Witness Protection Act, 2020
(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.
