Section 5 in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
5. Domestic Incident Reports
Upon receipt of a complaint of domestic violence, the Protection Officer shall prepare Domestic Incident Report (DIR) in Form 1 signed by the informant and submit the same to the Magistrate and forward copies thereof to the police officer in-charge of the police Station within the local limits of jurisdiction of which the domestic violence alleged to have been committed has taken place and to the service providers in that area.(2)Upon a request of any aggrieved person, a service provider may record a domestic incident report in Form I and forward a copy thereof to the Magistrate and the Protection Officer having jurisdiction in the area where the domestic violence is alleged to have taken place.
