Section 190 in The Railway Protection Force Rules, 1987
190. arraignment of accused.
-190.1After the Presiding Officer and interpretation if any, have taken oath or madeaffirmation as mentioned in rule 188, the accused shall be arraigned on the chargesagainst him.190.2The charges on which the accused is arraigned shall be read and, if necessary,translated to him and explained and he shall be required to plead separately to eachcharge.
