Protection of Children from Sexual Offences Act, 2012

26. Additional provisions regarding statement to be recorded.-

1.   The Magistrate or the police officer, as the case may be, shall record the statement as spoken by the child in die presence of the parents of the child or any other person in whom the child has trust or confidence.

2.   Wherever necessary, the Magistrate or the police officer, as the case may be, may take the assistance of a translator or an interpreter, having such qualifications, experience and on payment of such fees as may be prescribed, while recording the statement of the child.

3.   The Magistrate or the police officer, as the case may be, may, in the case of a child having a mental or physical disability, seek the assistance of a special educator or any person familiar with the manner of communication of the child or an expert in that field, having such qualifications, experience and on payment of such fees as may be prescribed, to record the statement of the child.

4.   Wherever possible, the Magistrate or the police officer, as the case may be, shall ensure that the statement of the child is also recorded by audio-video electronic means.