Section 32(2) in The Prevention Of Terrorism Act, 2002
(2)A police officer shall, before recording any confession made by a person under sub-section (1), explain to such person in writing that he is not bound to make a confession and that if he does so, it may be used against him:Provided that where such person prefers to remain silent, the police officer shall not compel or induce him to make any confession.
