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Bengal Presidency - Section

Section 606 in Police Regulations, Bengal , 1943

606. Telegraphic intimation of crime on railways. [§ 12, Act V, 1861].

(a)Officers-in-charge of railway police-stations shall send intimation of the following occurrences by telegram with a view to ensuring prompt dissemination of intelligence regarding crime and criminals operating on railways and to securing better co-operation between the different sections of the Railway Police :-
Class of case. To be reported to -
(i) Serious thefts, robberies and dacoities on running passengertrains.   To the circle Inspector, Railway Police.To the RailwayPolice at all junction stations on the home line.To allSuperintendents of Railway Police in Bengal.To Assistant tothe Deputy Inspector-General, Criminal InvestigationDepartment.To Special Assistant to the DeputyInspector-General, Intelligence Branch. (In cases in whichrevolutionary activity is suspected or apparent.)
(ii) Escapes from police custody. } To the Circle Inspector, Railway Police.
(iii) Drugging and swindling (cases in which professional criminalsare concerned). To the Railway Police at all junction stations on the homeline.To all Superintendents of Railway Police in Bengal.ToAssistant to the Deputy Inspector-General, Criminal InvestigationDepartment.
(iv) Important captures by the Railway Police members of knowncriminal tribes.   To all Superintendents of Railway Police in Bengal.ToAssistant to the Deputy Inspector-General, Criminal InvestigationDepartment.
(b)Brief details of any person or class suspected should always be given; but care must be taken to make each telegram as concise as possible.
(c)A post copy of the telegram should on the same date be forwarded by the officer-in-charge of the police-station to the Superintendent with a covering letter giving full details of the occurrence.
(d)Superintendents of Railway Police, on receipt of these wires, should use their own discretion as regards repeating the telegrams to the police-stations on their respective lines.
Note. - It must be clearly understood that these orders relate to the Railway Police only. The District Police arc not entitled to use the railway telegraph system free of cost; and all officers of the Railway Police must also understand that the use of telegrams free of cost is restricted to cases in which either the Railway company or their passengers are concerned.