Section 8 in The Maharashtra Witness Protection and Security Act, 2017
8. Protection of witnesses during investigation.
- The police officer, who is investigating the crime is satisfied that the life of the person who has lodged a report in the police station or informant of the offence, or who is witness to the acts which constitute an offence, is in danger, may with approval of the concerned Committee, provide the protection to such person and it shall continue till the completion of the investigation.
