575. Information to be exchanged freely. [§12, Act V, 1861].
(a)Both District and Railway Police shall communicate to each other the occurrence of crime and the movements of bad characters, and particularly of any wandering gang or gangs of coolies working on the line who are suspected to contain amongst their members men of criminal proclivities.(b)The Railway Police shall make the local Superintendent acquainted with any occurrence on the line that may in any way affect the peace of his district, or have any bearing on the prevention or detection of crime.(c)Each day the Railway Police Inspector shall send extracts relating to cognizable crime from his daily report to the Superintendents of the districts concerned.(d)Similarly, information of matters, such as crime committed outside railway limits, traced by the District Police to within railway limits, shall be forwarded by the Superintendent to the Superintendent of the Railway Police.
