Section 17(4) in The Railway Protection Force Act, 1957
(4)Nothing contained in this section shall be construed to prevent any enrolled member of the Force from being prosecuted under any other law for any offence made punishable by that law, or for being liable under any such law to any other or higher penalty or punishment than is provided for such offence by this section :Provided that no person shall be punished twice for the same offence.
