Section 8 in The Railway Property (Unlawful Possession) Act, 1966
8. [ Inquiry how to be made.] [Marginal heading "Inquiry how to be made against arrested persons " substituted by Act No 25 of 2012.](1) [When an officer of the Force receives information about the commission of an offence punishable under this Act, or when any person is arrested] [Substituted for the words of "When any person is arrested" by Act No. 25 of 2012] by an officer of the Force for an offence punishable under this Act or is forwarded to him under section 7, he shall proceed to inquire into the charge against such person.
(2)For this purpose the officer of the Force may exercise the same powers and shall be subject to the same provisions as the officer in charge of a police station may exercise and is subject to under the Code of Criminal Procedure, 1898 (5 of 1898), when investigating a cognisable case:Provided that(a)if the officer of the Force is of opinion that there is sufficient evidence or reasonable ground of suspicion against the accused person, he shall either admit him to bail to appear before a Magistrate having jurisdiction in the case, or forward him in custody to such Magistrate;(b)if it appears to the officer of the Force that there is not sufficient evidence or reasonable ground of suspicion against the accused person, he shall release the accused person on his executing a bond, with or without sureties as the officer of the Force may direct, to appear, if and when so required, before the Magistrate having jurisdiction and shall make a full report of all the particulars of the case to his official superior.
