Section 4 in The Railways (Second Amendment) Act, 2003
4. Amendment of section 180.-
In section 180 of the principal Act,-(a) in sub- section (1),-(i)for the word and figures" section 179", the words, brackets and figures" sub- section (2) of section 179" shall be substituted;(ii)for the words" any railway servant authorised in this behalf or any police officer not below the rank of a head constable", the words" the officer authorised" shall be substituted;(b)in sub- section (2), for the words" The railway servant or the police officer", the words" The officer authorised" shall be substituted.
