Section 11(b) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
(b)if the Head of the Railway Administration concerned agree with the views expressed in the report and considers the prosecution of any person or persons desirable, he shall immediately forward a statement of such persons to the District Magistrate of the district in which the accident occurred, or to such other officer as the State Government may appoint in this behalf and to the concerned police authorities;
