Section 10(9) in Bihar Anti Terrorist Squad Rules, 2014
(9)By virtue of the Government Notification, the ATS Headquarters shall also obligate the functioning of a Police Station where a General Diary in accordance with the section 32 of the Police Act and other records prescribed in the Police Manual shall be maintained by the SHO, ATS Police Station.The officers of and above the rank of a Sub-Inspector deputed at any scene of crime in the State for investigation are empowered under section 8 (3) of Police Act and CrPC to exercise the powers of SHO, ATS.
