(1)Notwithstanding anything contained in this Act, the State Government may, by notification in the Official Gazette, create one or more Railway Police District under the control of Superintendent of Police including such railway areas in the State as the State Government may specify.(2)The State Government may, by notification, divide a Railway Police District into one or more Circles, to be headed by an officer of the Rank of Assistant / Deputy Superintendent of Police.(3)The State Government may, by notification, create one or more Police Stations in the Railway Police District, to be headed by an officer of the rank not below the rank of a Sub-Inspector of Police.
