Section 9(a) in The Protection of Children from Sexual Offences Act, 2012
(a)Whoever, being a police officer, commits sexual assault on a child—(i)within the limits of the police station or premises where he is appointed; or(ii)in the premises of any station house whether or not situated in the police station to which he is appointed; or(iii)in the course of his duties or otherwise; or(iv)where he is known as, or identified as a police officer; or
