Section 10 in The Railway Passengers (Manner Of Investigation Of Untoward Incidents) Rules, 2003
10. 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 Criminal Procedure Code, 1973 (2 of 1974).(2)The officer of the Force shall forward the report prepared under sub-rule (2) of rule 7 to the [* * *] [ Certain words omitted by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007).] Divisional Security Commissioner of the 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.] [ Inserted by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007).]
