Section 11(10) in The Himachal Pradesh Police Act, 2007
(10)It shall be the duty of every officer-in-charge of a Police Station to keep a General Diary in such form as may be prescribed and to record therein all complaints, the names of the complainants, and charges preferred, the names of all persons arrested, the offences charged against them, the weapons or property that have been taken from their possession or otherwise, and the name of the witnesses who have been examined.
