(1)The State Government may, in consultation with the Director General of Police and by notification, create as many Police Stations with as many Outposts as necessary in a Police District, duly keeping in view the population, the area, the crime situation, the workload in terms of law and order, and the distances to be traversed by the inhabitants to reach the Police Stations.(2)A Police Station shall be headed by a Station House Officer not below the rank of Sub-Inspector of Police.(3)The State Government shall ensure availability of adequate strength of staff at each Police Station, duly based on the population, incidence of crime, law and order-related workload, and the geographical area.(4)The State Government shall provide, as early as possible, each Police Station with all essential amenities including a reception-cum-visitors' room, separate toilets for men and women, and to deal with the tasks relating to administration of special legislations relating to women and children.(5)Each Police Station shall have a Woman and Child Protection Desk, staffed as far as possible by women Police personnel, to record complaints of crimes against women and children and to deal with the tasks relating to administration of special legislations relating to women and children.(6)Each Police Station shall prominently display all the relevant information required to be made public, including the Supreme Court guidelines and directions, as also departmental orders on arrests, and the details regarding the persons arrested and held in lock-ups.(7)Each Police Station shall maintain a general diary in such form as the State Government may prescribe, wherein shall be recorded all the complaints and charges received, action taken thereon, names and particulars of persons arrested, the offences charged against them and the property taken from their possession.
