Section 6 in The Uttarakhand Witness Protection Act, 2020
6. Types of Protection Measures
The witness protection measure ordered shall be proportionate to the threat and shall be for a specific duration not exceeding three months at a time. It may include following measures:-(a)Ensuring that witness and accused do not come face to face during investigation or trial;(b)Monitoring of mails and telephone calls;(c)Arrangement with the telephone company to change the witness's telephone number or provide him or her an unlisted telephone number.(d)Installation of security devices in the witness's home such as security doors, CCTV, alarms, fencing, etc;(e)Concealment of identity of the witness by referring to him/her with the changed name or alphabet;(f)Emergency contact person for the witness;(g)Close protection and regular patrolling around the witness's house;(h)Temporary change of residence to a relative's house or a nearby town;(i)Escort to and from the court and provision of Government vehicle or a State fundcd conveyance for the date of hearing;(j)Holding of in~camera trials;(k)Allowing a support person to remain present during recording of statement and deposition;(l)Usage of specially designed vulnerable witness court rooms which have special arrangements like live video links, one way mirrors and screens apart from separate passages for witness and accused with option to modify the image of face of the witness and to modify the audio feed of the withess' voice, so that he/she is not identifiable;(m)ensuring expeditious recording of the statement of witness during trial on day to day basis without adjournments;(n)Awarding time to time periodical financial aids/grants to the witness from State Withess Protection Fund for the purpose of re-location, sustenance or starting a new vocation/profession, if necessary;(o)Any other form of protection measures, which may consider necessary.
