Section 19(1) in The Protection of Women from Domestic Violence Act, 2005
(1)While disposing of an application under sub-section (1) of section 12, the Magistrate may, on being satisfied that domestic violence has taken place, pass a residence order(a)restraining the respondent from dispossessing or in any other manner disturbing the possession of the aggrieved person from the shared household, whether or not the respondent has a legal or equitable interest in the shared household;(b)directing the respondent to remove himself from the shared household;(c)restraining the respondent or any of his relatives from entering any portion of the shared household in which the aggrieved person resides;(d)restraining the respondent from alienating or disposing off the shared household or encumbering the same;(e)restraining the respondent from renouncing his rights in the shared household except with the leave of the Magistrate; or(f)directing the respondent to secure same level of alternate accommodation for the aggrieved person as enjoyed by her in the shared household or to pay rent for the same, if the circumstances so require:Provided that no order under clause (b) shall be passed against any person who is a woman.
