Section 3 in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers
3. Report to police in cognizable cases
- when the offence is cognizable there is no difficulty. A report should be sent, giving a clear, consecutive and chronological statement of the salient facts, to the nearest police station. All further steps will be taken by the police, but the office making the report must render all assistance in his power.
