Section 113(2) in The Bihar Panchayat Raj Act, 2006
(2)Every information relating to the commission of an offence triable by a bench of the Gram Katchahry given to an Officer-in-Charge of a police station shall be reported within fifteen days of the receipt of the information to the bench of the Gram Katchahry in the jurisdiction of which the offence has been committed.
