Section 4 in Protection of Women from Domestic Violence Rules, 2006
4. Information to Protection Officers.
(1) Any person who has reason to believe that an act of domestic violence has been, or is being, or is likely to be committed may give information about it to the Protection Officer having jurisdiction in the area either orally or in writing.(2)In case the information is given to the Protection Officer under sub-rule (1) orally, he or she shall cause it to be reduced to in writing and shall ensure that the same is signed by the person giving such information and in case the informant is not in a position to furnish written information the Protection Officer shall satisfy and keep a record of the identity of the person giving such information.(3)The Protection Officer shall give a copy of the information recorded by him immediately to the informant free of cost.
