- The jurisdiction of the Railway Police extends -(a)over all open lines, i.e., lines open for the public carriage of passengers, animals or goods, within the railway fencing, and where there is no such fencing, up to 10 feet from the outer rail on either side; but not over any mill or colliery sidings other than those on railway land worked for the purposes of the Railway concerned ;(b)over all railway stations, goods sheds, station yards and buildings on railway land within the fencing or boundary of railway stations ; but not over lands acquired for blocks of residences for railway servants at Howrah, Bandel Junction,. Raniganj, Asansol, Rampurhat, Burdwan, Lilooah, Ondal, Sitarampur, Barakar on the East Indian Railway at Kancharapara, Sara, Paksey, Ishurdi, Santahar, Goalundo, Parbatipur, Saidpur, Siliguri, Lalmanirhat, Katihar, Rajbari, Khulna Sealdah, Dacca, Barns Junction, Domohoni, Mai Junction, Chittagonj, Pahartali, Laksam, Bhairab Bazar and Chandpur on the Bengal Assam Railway; at Shalimar, Santragachi, Kharagpur, Benapur, Narayangarh, Bakhabod, Contai Road, Nekurseni, Danton, Jhantipahari, Damadar and Burnpur on the Bengal Nagpur Railway; and(c)Over all ghats and ferries in the exclusive possession of the Railway.Note. - The District Police shall deal with the case of a crime occurring on land beneath the arch of a railway bridge or culvert, on a pathway which is used as a public thoroughfare. They shall also deal with a crime on such land even when not forming a public pathway or thoroughfare unless it is definitely shown, by being fenced or otherwise, to be in the occupation of the railway.
