Section 9 in Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2020
9. Forwarding of investigation report by the police and the Force.
(1)The Police on completion of the investigation shall forward the report thereof to the Magistrate as required under the Code of Criminal Procedure, 1973 (2 of 1974).(2)The officer of the Force shall forward the report prepared under sub-rule (2) of rule 6 to the Divisional Security Commissioner of Force.(3)The Divisional Security Commissioner shall submit the report to Divisional Railway Manager within fifteen days of the receipt of report of investigation from officer of the Force.(4)The Divisional Security Commissioner shall also ensure that a copy of Detailed Accident Report prepared by Police, in the format circulated by Ministry of Home Affairs (CS Division) vide their letter No. 24013/35/Misc./2017 CSR,.III dated 02.09.2019, is forwarded to the Divisional Railway Manager within 15 days of the receipt from the Police and after ascertaining the facts and verifying the genuineness of the facts of the case along with Form-2.
