Section 19(5) in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010
(5)While passing an order under sub-section (1), sub-section (2) or sub-section (3), the court may also pass an order directing the officer incharge of the nearest police station to give protection to the aggrieved person or to assist her or the person making an application on her behalf in the implementation of the order.
