Section 19(10) in Bihar Anti Terrorist Squad Rules, 2014
(10)Every record obtained in the Integrated Information Technology Cell shall be logged in accordance with the prescribed Standard Operating Procedures (referred to Appendix V). Intercepts and Transcripts shall be periodically deleted and saved in a high capacity server. The Nodal Officer shall submit each proposal for Telephonic Interception in file to obtain the written permission of the Inspector General. In special cases, on due justification forwarded by the Inspector General, interception of suspect communication can be permitted to continue beyond three months.
