Section 228A(2) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(2)Nothing in sub-section (1) extends to any printing or publication of the name or any matter which may make known the identity of the victim if such printing or publication is-(a)by or under the order in writing of the officer in charge of the police station or the police officer making the investigation into such offence acting in good faith for the purposes of such investigation; or(b)by or with the authorisation in writing of the victim; or(c)Where the victim is dead or minor or of unsound mind, by, or with the authorisation in writing of the next of kin of the victim :Provided that no such authorisation shall be given by the next of kin to any body other than the Chairman or the Secretary by whatever name called of any recognized welfare institution or organisation.Explanation. - For the purposes of this sub-section recognized welfare institution or organisation means a social welfare institutions or organisation recognized in this behalf by Central or State Government.
