Section 5 in The Protection Of Civil Rights Rules, 1977
5. Reports by the State Governments
.-Every State Government shall, for the purpose of enabling the Central Government, place the report referred to in sub-section (4) of section 15-A on the Table of each House of Parliament, furnish to the Government before the 15th day of February, each year, a summary of that measures taken by it under sub-sections (1) and (2) of that section during the preceding calendar year and shall also furnish such other information as may be required by the Central Government from time to time.
