Section 551(d) in Police Regulations, Bengal , 1943
(d)Duties of Crime Police. - The duties of the Crime Police are:-(i)investigation into cognizable offences committed within railway limits and prevention of the same ;(ii)the arrest of offenders in cognizable cases and detention of them in custody as well of persons arrested by Railway officers and made over to the police, and their production before the Magistrate ;(iii)the reporting of non-cognizable cases or infringement of bye-laws of the line to the proper authorities as also all instances of oppression or fraud on the part of railway subordinates or others ;(iv)the prosecution of cognizable cases, as well as non-cognizable cases under the Indian Railways Act, 1890, on behalf of the management.
