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State of Karnataka - Section

Section 136 in The Karnataka Police Act, 1963.

136. Information received regarding commission of cognizable offences.—

The Police Patel shall convey to the police officer in charge of a police station within whose local jurisdiction the village is situated, immediate report of the information which he may receive respecting the commission within the limits of his village of murders, dacoities, robberies, thefts, mischiefs by fire and other cognizable offence and shall take necessary measures to preserve the evidence and protect properties connected with the offence, pending the arrival of such police officer.