573. Mutual help to be given by Railway and District Police. [§ 12, Act V, 1881].
(a)When the attendance and co-operation of the District Police is considered necessary in the investigation of an offence within the jurisdiction of a railway police-station, the Railway Police officer shall send the necessary particulars of the case together with a requisition for cooperation, and the officer from whom such assistance is required shall proceed in person, or, if otherwise engaged, depute an officer to render such assistance. The same rule shall be observed when the attendance and co-operation of the Railway Police is required by the officer-in-charge of a district police-station.(b)The Railway Police shall, if required, assist the District Police travelling on the line in charge of convicts.(c)All ranks of the District and Railway Police and village chaukidars shall render mutual assistance to each other in the execution of their duty when called upon to do so.(d)In cases of serious railway strikes, the Superintendents of the districts concerned, i.e., through whose jurisdiction the line passes, shall direct the officers-in-charge of police-stations bordering on the line to report to them any information obtained regarding the activities of the strikers and the strike leaders and instruct them to send, at the same time, copies of such reports to the Superintendents of Railway Police concerned. District Superintendents shall also issue orders as to what precautions shall be taken to prevent mischief being done within railway fencing and to signal boxes, signals, telegraph and telephone wires, etc., and shall, at the same time, request their District Magistrates to address the presidents of the union boards concerned to co-operate with the police in carrying out such precautionary measures.
