Section 573(d) in Police Regulations, Bengal , 1943
(d)In cases of serious railway strikes, the Superintendents of the districts concerned, i.e., through whose jurisdiction the line passes, shall direct the officers-in-charge of police-stations bordering on the line to report to them any information obtained regarding the activities of the strikers and the strike leaders and instruct them to send, at the same time, copies of such reports to the Superintendents of Railway Police concerned. District Superintendents shall also issue orders as to what precautions shall be taken to prevent mischief being done within railway fencing and to signal boxes, signals, telegraph and telephone wires, etc., and shall, at the same time, request their District Magistrates to address the presidents of the union boards concerned to co-operate with the police in carrying out such precautionary measures.
