Section 41 in The Police Act, Svt. 1983 [Jammu and Kashmir]
41. Police Officers to keep diary
In shall be the duty of every officer-in-charge of a police station to keep a general diary in such form as shall, from time to time, be prescribed by the Government and to record therein all complaints and charges preferred, the names of all persons arrested, the names of the complainants, the offences charged against them, the weapons or property that shall have been taken from their possession or . otherwise, and the names of witnesses who shall have been examined.The District Magistrate shall be at liberty to call for and inspect such diary.
