Section 24(1) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
(1)Whenever an investigation is to be made by the Railway Police-(a)in a case in which an accident is 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(b)in pursuance of a direction given under clause (c) of rule 17, the investigation shall be conducted by the Head of the Railway Police of the area in which the accident has occurred, or if that officer is unable to conduct the investigation himself, by an officer to be deputed by him.
