- In cognizable offences under the Indian Railways Act, 1890, the station-master or other responsible officer of the company will ordinarily be the informant under section 154 of the Code of Criminal Procedure. Should the occurrence of a cognizable offence come to the notice of a police officer, and the responsible railway official decline to lay information in ordinary cases, the police shall submit a First Information Report and delay enquiry pending orders of the Magistrate under section 157 of the Code of Criminal Procedure. In urgent and serious cases the police shall proceed with the enquiry even though no information be laid.
