13. Persons competent to verify the station diary and custodial facility.—
(1)All Chairpersons and members of the State Human Rights Commission or the State Women's Commission or the State SC/ST Commission or the State or District Police Complaints Authorities may enter in a Police Station and directly verify the entries in any General Diary maintained under section 12 and the condition of any person kept in custody.(2)Any person visiting the police station under sub-section (1) shall make a contemporaneous record of his visit in the diary and also communicate as soon as possible to the District Police Chief the summary of his observations and the District Police Chief shall take, as soon as possible, further actions as may be necessary on such observations.
