The Protection of Women from Domestic Violence Act, 2005
18. Protection orders.-
The Magistrate may, after giving
the aggrieved person and the respondent an opportunity of being heard and on
being prima facie satisfied that domestic violence has taken place or is likely
to take place, pass a protection order in favour of the aggrieved person and
prohibit the respondent from-
a.
committing any act of domestic violence;
b.
aiding or abetting in the commission of acts of domestic violence;
c.
entering the place of employment of the aggrieved person or, if
the person aggrieved is a child, its school or any other place frequented by
the aggrieved person;
d.
attempting to communicate in any form, whatsoever, with the
aggrieved person, including personal, oral or written or electronic or
telephonic contact;
e.
alienating any assets, operating bank lockers or bank accounts
used or held or enjoyed by both the parties, jointly by the aggrieved person
and the respondent or singly by the respondent, including her stridhan or any
other property held either jointly by the parties or separately by them without
the leave of the Magistrate;
f.
causing violence to the dependants, other relatives or any person
who give the aggrieved person assistance from domestic violence;
g.
committing any other act as specified in the protection order.