(2)The facilities under sub-section (1) shall include sufficient infrastructure for all police personnel attached to the police station to discharge their duties efficiently, reception area for public with adequate facilities, sufficient storage space for the safe keeping of articles in custody, official records and official arms and ammunition, sufficient facilities for the safe custody of the accused and those in custody, proper communication facilities and sufficient mobility and sufficient equipment including security equipment, electronic devices, arms and forensic equipments to discharge adequately the lawful responsibilities entrusted to the officers of the Police Station.
