(a)The Railway Police shall be responsible for the burial or cremation in a proper and decent manner, in accordance with the nationality and religion of the deceased of the bodies of all persons dying within railway limits not claimed by friends. The property of such persons shall be forwarded, under the general rules on this subject, to the Judge, and the cost of the disposal of the body shall be paid by the Magistrate of the district.(b)The services of doms employed by the Bengal Assam Railway authorities are placed at the disposal of the police on application to the medical officers and Sub-Assistant Surgeons. A fee of Rs. 4 for each deadbody is payable and will be recovered by the Chief Auditor from the District Magistrate concerned. As no doms are employed on the East Indian Railway and Bengal Nagpur Railway, their services must be arranged for, with the assistance of the District Police, if necessary, and fee of Rs. 4 can be recovered in the usual manner from the District Magistrate.(c)Sick passengers. - When indigent passengers fall seriously ill while on a train journey, the railway authorities shall be responsible for removing them and handing them over to the Railway Police. Reasonable expenses for sweepers and grass mats for shelter shall be paid by the railway, and if there is a railway hospital or dispensary the sick passenger shall be allowed to remain there temporarily free of charge, but must be removed by the police as soon as possible to the nearest civil hospital. The expenditure on account of removal of sick persons from railway precincts to the nearest civil hospitals shall be met from the allotments placed at the disposal of District Magistrate under "57-Miscellaneous-Donation for charitable purposes-Maintenance of paupers and indigent persons, etc."(d)Disposal of destitute and sick persons [other than passengers]. - The Railway Police shall take charge of and arrange to remove to the nearest hospital (Public or Railway) destitute and sick persons found within their jurisdiction. When the attendance of the Railway Police cannot be secured without delay and consequent risk to the sick person, the Railway officials on the spot shall take charge and make the necessary arrangements. The cost of removal and incidental charges are to be recovered from the District Magistrate concerned who will meet it from the allotments placed at his disposal under "57- Miscellaneous-Donation for charitable purposes-Maintenance of paupers and indigent persons, etc."
