593. Arrest of railway servants. [§ 12, Act V, 1861].
(a)The servants of the railway administration being liable to arrest for breaches of the law like any other members, of the community, it is the duty of the officers of the administration immediately to relieve from duty any man whose presence is required by the police to answer to a criminal charge. In such cases notice of arrest shall be given at once by the police to the local head of that department to which the person arrested belongs. If in any case the duty on which the person to be arrested happens to be engaged is such that his immediate arrest would cause risk and inconvenience (e.g., if he were driving a train and no other driver were at hand, or if he were a station-master), the police shall make all arrangements necessary to prevent escape and apply to the proper quarter to have the accused relieved, deferring arrest until he is relieved.(b)The necessity for providing substitutes where servants of the railway administration have been required to sign recognizances to appear before a Magistrate renders it necessary that the police shall immediately advise the local head of the department to which the person required to appear may belong, whenever such occasion arises, and shall take care that time is allowed for their relief to be effected.
