580. Arrangements between Railway and District Police about surveillance. [§12, Act V, 1861].
(a)The Superintendent of Railway Police shall not pass orders for the surveillance of any person residing outside Bengal without previous consultation with the Superintendent of the district in which the person ordinarily resides. The district Superintendent shall not remove from surveillance any person concerned in a railway police case without the consent of the Superintendent of Railway Police.(b)The surveillance of bad characters as laid down in Chapter VI shall remain with the District Police. The watching of bad characters arriving and departing by train and generally within railway limits, however, is a matter for co-operation between the District and the Railway Police. Officers-in-charge of district police-stations may when necessary depute constables in plain clothes to the railway stations for this purpose. Only constables well-acquainted with the bad characters of the district shall be deputed. They shall always carry their appointment certificates to denote their identity.
