Section 19 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
19. Reporting of offence.
(1)Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989, any person (including the child), who has apprehension that an offence under this Act is likely to be committed or has knowledge that such an offence has been committed, he shall provide such information to,-(a)the Special Juvenile Police Unit ; or(b)the local police.(2)Every report given under sub-section (1) shall be-(a)ascribed an entry number and recorded in writing ;(b)be read over to the informant ;(c)shall be entered in a book to be kept by the Police Unit.(3)Where the report under sub-section (1) is given by a child, the same shall be recorded under sub-section (2) in a simple language so that the child understands contents being recorded.(4)In case contents are being recorded in the language not understood by the child or where child is temporarily or permanently physically disabled, a translator or an interpreter or a special educator or a medical officer, having such qualifications, experience as may be prescribed, shall be provided to the child free of cost wherever it is deemed necessary :Provided that if the child making the statement is temporarily or permanently disabled, the statement made by the child with the assistance of an interpreter or special educator or medical officer may be videographed.(5)Where the Special Juvenile Police Unit or local police is satisfied that the child against whom an offence has been committed is in need of care and protection, then, it shall, after recording the reasons in writing, make immediate arrangement to give him such care and protection (including admitting the child into shelter home or to the nearest hospital) within twenty-four hours of the report, as may be prescribed.(6)The Special Juvenile Police Unit or local police shall, without unnecessary delay but within a period of twenty-four hours, report the matter to the Child Welfare Committee and the Special Court or where no Special Court has been designated, to the Court of Session, including need of the child for care and protection and steps taken in this regard.(7)No person shall incur any liability, whether civil or criminal, for giving the information in good faith for the purpose of sub-section (1).
