Section 6 in The Maharashtra Witness Protection and Security Act, 2017
6. Protection to witnesses.
- In serious offences, the protection may be provided by the Committee to the witnesses if,-(a)the application is made by the witness or his relatives;(b)the application is made by the Public Prosecutor or Additional Public Prosecutor in the trial;(c)the investigating officer of the crime or any police officer in connection with the investigation is satisfied that, it is necessary to provide protection;(d)the directions are so issued by the State Committee;(e)the directions are so issued by the State Government;(f)the directions are so issued by the Court.
