Section 6(5) in Andhra Pradesh Control of Organised Crime Rules, 2002
(5)After expiry of the time given under sub-rule (4), when such person is again brought before such Police Officer, he shall once again find out from the person intending to make the confession whether he still intends to make a confession. Upon such person reiterating his intention to make a confession, the Police Officer concerned shall record in writing the confession of such person in the same language and as narrated by the confessor.The confession recorded under sub-rule (5) shall, if it is in writing, be signed by the person who has made such confession or his thumb impression shall be obtained under it, and it shall be signed by Police Officer who has recorded the said confession. Such Police Officer shall, under his own hand, also make a memorandum at the end of the confession to the following effect putting the date and time of the same:"I have explained to (name of the confessor) that he is not bound to make a confession and that if he does so, any confession that he makes, may be used as evidence against him and I am satisfied that this confession has been made voluntarily. It has been made before me and in my hearing and has been recorded by me in the language in which it is made and as narrated by the confessor. I have read it over to the confessor and he has admitted it to the verbatim and correct and containing also full and true account of the confession/statement made by him".
