Section 154(b) in Police Regulations, Calcutta, 1968
(b)Entries by whom made. - (i) All entries of a routine or unimportant nature shall be made by the Duty Officer under the supervision of the Officer-in-charge.(ii)Important matters, such as allegations against police officers, friction between members of the public and the staff of bus or tram companies, big fires, important accidents, etc., etc. shall be recorded by the senior Sub-Inspector present at the police station.(iii)The officer who enters a charge in the Crime Register or draws up a First Information Report shall himself make a note of the crime in the General Diary.(iv)An officer leaving the police station or outpost on duty shall himself note in the Diary the reason for doing so and on his return shall note a brief report of the work done. An officer leaving the police station on private business shall himself note the fact.(v)The Officer-in-charge shall on return to police station definitely state in writing in the General Diary that he perused the entries made during his absence and took action where necessary.
