(a)Officers of railway police-stations shall deal promptly with passengers who give any information so that they may, if possible, continue their journey in the same train. It may in certain circumstances be. advisable for the police officer to board the train and travel for some distance with the informant, rather than detain him.(b)The ticket of a passenger detained for the purposes of a police enquiry or to give evidence in Court can be made available by a subsequent train or steamer, as the case may be.(c)The police officer detaining the passenger should promptly report the matter to the station-master and also explain to him the reason for detention, whereupon the station-master will make necessary entries on the back of the ticket. When the passenger is no longer required, the Sub-Inspector in charge of the police-station having jurisdiction over the railway station or any other police officer (not below the rank of Sub-Inspector) shall issue to the detained passenger for submission to the station-master concerned, a certificate in B.P. Form No. 129 with a request to allow him to proceed on his journey with his original ticket. The counterfoils of the certificate should be kept open for inspection by the officers of the Railway Traffic Department.
