Section 19(1) in The Protection of Children from Sexual Offences Act, 2012
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) any person (including the child), who has apprehension that an offence under this Act is likely to be committed or has knowledge that such an offence has been committed, he shall provide such information to,—(a)the Special Juvenile Police Unit; or(b)the local police.
