Section 9(a) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
(a)Whoever, being a police officer, commits sexual assault on a child-(i)within the limits of the police station or premises where he is appointed ; or(ii)in the premises of any station house whether or not situated in the police station to which he is appointed ; or(iii)in the course of his duties or otherwise ; or(iv)where he is known as, or identified as a police officer ; or
