552. Assistance to the public and railway staff. [§ 12, Act V, 1861].
(a)The Railway Police shall render to all departments of the Railway and to the public, when called upon to do so, all possible assistance not inconsistent with their police duties.(b)They shall at once bring to the notice of the station-master any infraction of the rules and bye-laws of the railway or the commission of any non-cognizable offence under the Indian Railways Act, 1890, either by the railway servants or the general public. Any such occurrence, together with the action taken by the station-master, will be noted in the general diary and the daily report.(c)They shall be vigilant in the prevention and detection of nuisances, and shall bring all such cases to the notice of the station-master immediately.(d)They shall bring at once to the notice of the station-master and enter in the general diary all instances of overcrowding of carriages.(e)They shall prevent persons suffering from small-pox or other infectious disease from entering carriages, and remove from the carriage any person suffering from such disease who may have entered.Note. - Such persons commit an offence cognizable under section 269 of the Indian Penal Code and section 117 of the Indian Railways Act, 1890 in such cases a First Information Report shall be submitted, the sufferer being sent to hospital and the charge-sheet being submitted on his recovery.
