Whenever the respondents-police are on the receipt of intelligence or a tip off about the criminal movements and activities pertaining to the commission of grave crimes it shall be entered ... into a case diary If the receiving authority is the police officer of a particular police station the relevant entry has to be made in the General diary and if the receiving authority is the higher police officer the relevant entry to the said effect has to be made by a separate diary kept and provided therefor and then pursue further in accordance with the procedural law