Section 41C in The Code of Criminal Procedure, 1973
41C. Control room at district.
(1)The State Government shall establish a police control room -(a)in every district; and(b)at State level.(2)The State Government shall cause to be displayed on the notice board kept outside the control rooms at every district, the names and addresses of the persons arrested and the name and designation of the police officers who made the arrests.(3)The control room at the Police Headquarters at the State level shall collect from time to time, details about the persons arrested, nature of the offence with which they are charged and maintain a database for the information of the general public.
