Section 7(4) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
(4)Any police officer who receives a complaint or otherwise comes to know of abuse, violence or exploitation towards any person with disability shall inform the aggrieved person of.-(a)his or her right to apply for protection under sub-section (2) and the particulars of the Executive Magistrate having jurisdiction to provide assistance ;(b)the particulars of the nearest organisation or institution working for the rehabilitation of persons with disabilities ;(c)the right to free legal aid ; and(d)the right to file a complaint under the provisions of this Act or any other law dealing with such offence :Provided that nothing in this section shall be construed in any manner as to relieve the police officer from his duty to proceed in accordance with law upon receipt of information as to the commission of a cognizable offence.
