130. Arrest of a person employed in a public utility service. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When the immediate arrest of a person employed in a public utility service (such as the Railway, Telegraph or Postal Service), would cause risk and inconvenience to the public, the Investigating Officer shall make arrangements to prevent escape and apply to the proper quarters to have the accused relieved. If immediate arrest can be made, without risk or inconvenience to the public, notice of the arrest shall at once be sent to the official superior of the accused to enable him to arrange for his duties.
