(3)The measures for protecting such witness may include, inter alia:(a)Making necessary arrangements:(i)allowing the witness to establish a new identity; or(ii)providing arrangements to protect and provide security to the witness and his family;(b)relocating the witness;(c)providing accommodation for the witness;(d)providing transport for the property of the witness;(e)providing reasonable financial assistance to the witness;(f)permitting any person, involved in the administration of the witness protection programme, to use an assumed name in carrying out his or her duties and for documentation in support of those assumed names;(h)taking any of the steps listed in clauses (a) to (f), in respect of a foreign witness, present in Uttarakhand, pursuant to an agreement or arrangement between India and a foreign State, relating to witness protection;(g)any other act ion, which the State Government considers necessary, to ensure the safety of the witness.
