Section 222 in The Railway Protection Force Rules, 1987
222. Registration of crime.
-222.1All cases of crime affecting railway property shall be entered at the Post where the crime is firs detected either in the "Localised Crime Register" or in the"Unlocalised Crime Register" as the case may be "Localised" crime are those crimeswhere the actual place of theft of pilferages or mis-appropriation, etc. of railwayproperty namely, booked consignment and railway material, is known or is primafacie apparent from the inspection of the scene to have take place within thejurisdiction of the post concerned while the "unlocalised" crimes are those crimeswhere the actual place of crime cannot be immediately known or cannot be thusascertained.222.2In both the registers, the crime shall be entered in chronological order andnumbered seriatim.222.3In case the "unlocalised" crime after inquiry appears to have taken place within the jurisdiction of the Post, the same shall be transferred to the "Localised CrimeRegister" of the Post on the day on which this localization takes place and given thenext serial number. The same shall be expunged fro the "Unlocalised CrimeRegister".222.4At the end of each month, a summary shall be prepared in the "unlocalisedCrime Register" indicating the number of cases transferred to -(a)Localised Crime Register,(b)Other Posts of the same division.(c)Other divisions,(d)Other zonal railways, and(e)Pending inquiry of localization.222.5For the "Localisation Crime Register", two summaries shall be prepared -oneshall be cause-wise and the other commodity-wise. The cause-wise summary shallhave its subheading as -(a)Running Train Thefts;(b)Yard Thefts;(c)Good shed, Parcel godowns and platform Thefts;(d)Pilferages;(e)Thefts of fittings from rolling stock;(f)thefts of Railway material including coal (except theft of fittings from rollingstock);(g)Miscellaneous.Each summary may have further sub-classifications as may be prescribed through the Directives.222.6The list of the Commodities for which summary may be prepared shall bespecified by the concerned [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] keeping in view thecommodities generally affected in that zonal railway.
