Section 8(16) in Bihar Anti Terrorist Squad Rules, 2014
(16)The Inspector General shall communicate upon the matters of investigation and prosecution with the NCB-India or the International Criminal Police Organization (Interpol), foreign data suppliers, such as the service providers, etc., whenever there are connections abroad. If legal assistance is needed abroad, he can correspond with the Ministries of Home and External Affairs through the State Government. The Inspector General shall also execute a Letter Rogatory himself or authorize execution by any officer on his behalf.
