Section 32(1) in Criminal Rules of Practice and Circular Orders, 1990
(1)No confession shall be recorded unless:(a)the Magistrate has explained to the accused that he is under no obligation at all to answer any question and that he is free to speak or refrain from speaking as he pleases; and(b)the Magistrate has warned the accused person that it is not intended to make him an approver and that anything said by him will be taken down and thereafter be used against him.
