Section 8 in The Railway Passengers (Manner Of Investigation Of Untoward Incidents) Rules, 2003
8. Conducting of investigation and submission of report by the Police
.-(1) The police on receipt of the report under clause (iii) of rule 6, shall immediately initiate investigation and prepare inquest report or injury report in accordance with the procedure laid down in Criminal Procedure Code, 1973 (2 of 1974).(2)After preparation of report, as mentioned in sub-rule (1), the police shall immediately give clearance certificate for movement of trains from the site of incident so that minimum delay is caused in restoration of train movement.
