608. Village Crime Note-Book for the Railway Police. [§ 12, Act V, 1861].
(a)The Railway Police shall maintain a Village Crime Note-Book in the same form as used by the District Police. Ordinarily each railway station together with the portion of the line between its own down distant signal and the down distant signal of the next station up the line shall form one union. In the case of stations with very large sheds and yards (to be specified by the Superintendent), the sheds and yards may be treated as separate unions.(b)In Part I shall be entered cases of theft, house-breaking, robbery, dacoity, murder, drugging, swindling and cases under sections 126 to 129 of the Indian Railways Act, 1890, including attempts to commit the same. Localised crime shall be entered in black ink and unlocalised crime in red.In Part II shall be entered the names of persons convicted of offences specified in regulation 394 who reside permanently within the jurisdiction of the union or have no fixed place of residence and are convicted of any such offence occurring in the union.
