Section 5(j) in The Protection of Children from Sexual Offences Act, 2012
(j)whoever commits penetrative sexual assault on a child, which—(i)physically incapacitates the child or causes the child to become mentally ill as defined under clause (b) of section 2 of the Mental Health Act, 1987 (14 of 1987) or causes impairment of any kind so as to render the child unable to perform regular tasks, temporarily or permanently; or(ii)in the case of female child, makes the child pregnant as a consequence of sexual assault;(iii)inflicts the child with Human Immunodeficiency Virus or any other life threatening disease or Infection which may either temporarily or permanently impair the child by rendering him physically incapacitated, or mentally ill to perform regular tasks; or
