Section 210(210) in The Railway Protection Force Rules, 1987
210.1Every accused convicted by the Security Court shall be allowed to put in onepetition against the sentence to 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)].
