Section 246 in The Railway Protection Force Rules, 1987
246. Procedure when Force open fire in exercise of the right of defence of personor property.
-246.1Whenever the Force uses fire arms in exercise of right of defence of person ofproperty, a court of Inquiry referred to in rule 265 shall invariably be ordered by the [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)].246.2Soon after the Force has opened fire, the senior-most member present on theoccasion shall-(a)immediately send an intimation to the nearest Police Station and arrange tocordon off the area so that the scene is preserved intact. He shall, however,render first aid to the injured and arrange to send them to the nearesthospital;(b)cause the empty cartridge cases to be picked up and checked with the numberof rounds served out;(c)draw up a concise but accurate report of the occurrence out minute details ofall the relevant facts;(d)send copies such concise report by quickest means to the District Magistrate,the Superintendent of Police of the District concerned besides sending them tohis [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] and the Divisional Security Commissioner.
