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State of Bihar - Section

Section 32 in Bihar Police Act, 2007

32. Maintenance of Diary by the Police Officer.

- It shall be the duty of each Station House Officer to maintain the General Diary in the form prescribed by the government from time to time and record therein all the information and charges framed, name of all the person arrested, name of informer and offence, details of arms, property or other items taken in their possession and the name of witness examined. The District Magistrate shall have the power to call for such diary and inspect them.