33. Police and public may keep audio or video or electronic records.-
(1)The Police may make and keep audio or video or electronic records of any activity performed by them during the discharge of their duties and such records may be used in any proceedings in which the correctness of Police action is called in question.(2)No Police Officer shall prevent any member of the public from lawfully making any audio or video or electronic record of any Police action or activity carried out in a public or private place.
