[28th February 2025] In
exercise of the powers conferred by sub-section (1) of Section 174 of The
BHARATIYA NAGARIK SURAKSHA SANHITA 2023 (ACT 46 of 2023) read with Government
of India, Ministry of Home Affairs, Notification No. S.O. 2506 (E) dated
28.06.2024, the Lieutenant Governor of NCT of Delhi is pleased to frame the
following Rules:- (i)
These rules may be
called as "Non-Cognizable Offences Report Rules, 2025 ;" (ii)
These Rules shall
come into force from the date of their publication in the official Gazette. (1)
In these rules unless
the context otherwise requires:- (i)
"Information"
means the information received under sub-section (1) of Section 174 of the
Sanhita; (ii)
"Offence"
means non-cognizable offence as defined under clause (o) of sub-section (1) of
Section 2 of the Sanhita; (iii)
"Officer in
charge of a police station" means the officer in charge as defined under
clause (r) of sub-section (1) of Section 2 of the Sanhita; (iv)
"Police
Station" means the place as defined under clause (u) of sub-section (1) of
Section 2 of the Sanhita; (v)
Sanhita means The
Bharatiya Nagarika Suraksha Sanhita, 2023; (2)
The words and
expressions used in these Rules shall have the same meaning as assigned to them
in the Sanhita. (i)
Every information
received under section 174 (1) of the Sanhita shall be converted into Non
Cognizable Offence Information Report (NCR) on Crime and Criminal Tracking Network
and Systems (CCTNS) and entered in Integrated Investigation Form-XVI
(I.I.F.-XVI) as at Annexure-A. (ii)
A print out of the
Non Cognizable Offence Information Report recorded under clause 3 (i) shall be
downloaded/printed and kept in Register-IA in Police Station records. (iii)
The information
recorded under clause 3(i) shall be forwarded to the Magistrate fortnightly
without fail. (iv)
The name of the
Court, the complainant advised to approach, must be mentioned in Para 7 of Form
No. IIF-XVI.Non-Cognizable
Offences Report Rules, 2025
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