Section 6(7) in Andhra Pradesh Control of Organised Crime Rules, 2002
(7)The Police Officer recording the confession shall after forwarding the original confession made or retraction, if any, thereof to the Chief Metropolitan Magistrate or the Chief Judicial Magistrate, as provided in sub-section (4) of Section 18 of the Act and after ascertaining that the Chief Metropolitan Magistrate or the Chief Judicial Magistrate has forwarded the confession to the Special Court for taking cognizance of the offence, supply a copy of the confession recorded by him to the Investigating Officer, who is conducting investigation into the offence in connection with which, or relating to which, such confession has been made, for the purpose of investigation.
