Section 226(226) in The Railway Protection Force Rules, 1987
226.1Whenever a case is registered in an "Unlocalised Crime Register", the Post Commander concerned shall make or shall cause to be made inquiries upto the placewhere the criminal interference prima facie appears to have taken place and transfer the case to the Post having jurisdiction:Provided that depending on the nature and value of the property lost , the Director-General may extend or limit the extent of the place to which such inquiriesbe made before transferring the case.
