Section 33 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
33. Police Officers shall keep diary
(1)Every Police officer in-charge of a police station shall keep a general diary in such form as shall, from time to time, be prescribed by the Government and the following matters shall be recorded therein:-(1)complaints preferred and charges levelled;(2)names of persons arrested;(3)names of complainants;(4)offences charged with;(5)weapon or other property that has been recovered from the possession of the arrested persons or otherwise;(6)names of witnesses who have been examined;(2)The Director of District Police shall have power to call for and inspect such diary.
