Section 11(9) in The Himachal Pradesh Police Act, 2007
(9)Each Police Station shall prominently display all the information required to be made public under the Right to Information Act, 2005, and all Standing Orders of the Director-General of Police required to be so displayed as well as information relating to occurrence of crime, arrests, detention, release, convictions and acquittals:Provided that the information shall be displayed in such manner as the Director-General of Police may by general or special Standing Order specify from time to time and subject to such Standing Orders, the Deputy-Inspector General within his Range, and the Superintendent of Police within the District, may issue directions for display of such information as may be necessary in the public interest.
