Section 6(5) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
(5)A complainant may, if he so desires and to the extent possible supply copies of the document or records, in support of the allegations made, including,-(a)a medical report or any certificate issued by a qualified doctor disclosing nature of injuries on the body of the victim, who had examined the victim immediately after the occurrence of the incident,(b)photographs showing the injuries on the person of the victim or records at the time of enquiry,(c)audio or video recordings, relating to the allegations contained in the application,(d)relevant extract of the dairy of the police station concerned,(e)copy of the first information report (F.I.R.), if any,(f)copy of the memorandum of arrest,(g)any other document considered relevant by the complainant.The complainant can file photocopies of the documents or records mentioned in the above clauses.
