Section 177 in The Railway Protection Force Rules, 1987
177. Contents of charges.
-177.1Each charge shall state one offence only and in no case shall an offence bedescribed in the alternative in the same charge.177.2Each charge shall be divided into two parts-(a)statement of offence, and(b)statement of particulars of the act , neglect or omission constituting theoffence.177.3The particulars shall state such circumstances respecting the alleged offence aswill enable the accused to know what act, neglect or omission is intended to beproved against him as constituting the offence.177.4The particulars in one charge may be included wholly or partly by a referenceto the particulars in another charge, and in that case so much of the latter particularsas are so referred to shall be deemed to form part of the first mentioned charge aswell a s of the other charge.177.5Where it is intended to prove any facts in respect of which any deduction fropay and allowances can be awarded as a consequence of the offence charged, theparticulars shall state those facts and the sum of the loss or damage it is intended torecover.
