216. Deputation of Assistant Sub-Inspectors or constables to important railway or steamer stations. [§ 12, Act V, 1861].
- Assistant Sub-Inspectors or constables may be deputed from the sanctioned strength of a police-station to important railway or steamer stations situated within the jurisdiction. They may be deputed in uniform or plain clothes according to the object with which they are deputed and it is in either case essential that they should be well-acquainted with the local suspects and surveilles. Their powers of arrest are defined in sections 54 and 151, Code of Criminal Procedure, If they are deputed primarily with the object of regulating traffic at steamer stations they should be in uniform and have power under section 31, Police Act, 1861, to control the flow of passengers, etc. When deputed to railway stations where members of the Railway Police are already on duty they should ordinarily be in plain clothes, should not interfere with the regulation of traffic which is the duty of the Railway Police, and if in plain clothes should when possible effect any arrest that is necessary through one of the uniformed railway police officers.Officers deputed for steamer or railway station duty should carry a notebook in which to record facts of interest from a police point of view which come to their notice and should show the entries to the officer-in-charge of the police-station as soon as they come off duty. When on duty in plain clothes, they should take no notice of superior officers unless the latter specifically address them. When deputed to railway stations they shall be provided with a special platform pass which will entitle them (i) to admission to the platform, (ii) to send a telegram regarding the departure of any known suspect or criminal, and (iii) in cases of emergency to obtain from the station-master a ticket for a journey over the railway without prepayment. On the completion of duty at the station the platform pass should be handed over to the relief, or if there is no relief, to the officer-in-charge of the police-station.In December each year the Superintendent shall inform the Traffic Manager of the number of platform* passes required during the following year. On receipt of the passes from the railway authorities, the Superintendent shall countersign each one before issue to the police-station.
