Section 157(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)In each of the cases mentioned in clauses (a) and (b) of the proviso to sub-section (1), the officer-in-charge of the police station shall state in his said report his reasons for not fully complying with the requirements of that sub-section and, in the case mentioned in clause (b), such officer shall also forthwith notify to the informant, if any, in such manner as may be prescribed by [the Government] [Substituted for the words 'His Highness' by Act X of 1996.], the fact that he will not investigate the case or cause it to be investigated.
