Section 23(2) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
(2)The Railway Police shall report, with as little delay as possible to the nearest Station Master, or where there is no Station Master, to the railway servant in charge of the section of the railway, on which the accident has occurred, every accident which may come to their notice occurring in the course of working a railway attended with loss of human life, or with grievous hurt or with serious damage to railway property of the value exceeding twenty-five lakh rupees or which has prima facie been due to any criminal act or omission.
