Section 17 in Protection of Women from Domestic Violence Rules, 2006
17. Medical facility to the aggrieved person.
(1) The aggrieved person or the Protection Officer or the service provider may make a request under section 7 to a person in charge of a medical facility in writing, clearly stating that the application is being made under section 7.(2)When a Protection Officer makes such a request, it shall be accompanied by a copy of the domestic incident report :Provided that the medical facility shall not refuse medical assistance to an aggrieved person under the Act, for her not having lodged a domestic incident report, prior to making a request for medical assistance or examination to the medical facility.(3)If no domestic incident report has been made, the person in charge of the medical facility shall fill in Form I and forward the same to the local Protection Officer.(4)The medical facility shall supply a copy of the medical examination report to the aggrieved person free of cost.Form I[Refer rules 5(1) and (2) and 17(3)1Domestic Incident Report Under Sections 9(B) and 37(2)(C) of The Protection of Women from Domestic Violence Act, 2005 (43 of 2005)
