Section 263(a) in Police Regulations, Bengal , 1943
(a)Section 172, Code of Criminal Procedure, prescribes the case dairy which an investigating officer is bound by law to keep of his proceedings in connection with the investigation of each case. The law requires the diary to show-(i)the time at which the information reached him;(ii)the time at which he began and closed his investigation;(iii)the place or places visited by him;(iv)a statement of the circumstances ascertained through his investigation.
