Section 174(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)When information is given to an officer in charge of a police station of the commission within the limits of such station of a non-cognizable offence, he shall enter or cause to be entered the substance of the information in a book to be kept by such officer in such form as the State Government may by rules prescribe in this behalf, and,-(i) refer the informant to the Magistrate;(ii) forward the daily diary report of all such cases fortnightly to the Magistrate.
