Section 226 in The Railway Protection Force Rules, 1987
226. Transfer of cases.
-226.1Whenever a case is registered in an "Unlocalised Crime Register", the Post Commander concerned shall make or shall cause to be made inquiries upto the placewhere the criminal interference prima facie appears to have taken place and transfer the case to the Post having jurisdiction:Provided that depending on the nature and value of the property lost , the Director-General may extend or limit the extent of the place to which such inquiriesbe made before transferring the case.226.2From one Post to another Post in the same divisions:-If on inquiry, the Post Commander of a Post where the case has beenregistered, comes to the conclusion that criminal interference took place in anotherPost of the same division, the Post Commander shall immediately inform the officerin-charge of that Post and transfer the case to him under intimation to his Divisional Security Commissioner . The Post Commander to whom the case has been thustransferred shall register it in the "Localised Crime Register" and intimate the crimenumber to the Post concerned which has transferred the case for record.226.3Cases to be transferred to other division:(a)In the case pertains to the adjoining division of the same zonal railway, thepost Commander shall intimate the facts of the case and send all papers to the Post concerned of the division under intimation to his Divisional SecurityCommissioner. If the Post is not of adjoining division, then the papers shallbe routed through his Divisional Security Commissioner but an intimationshall also be given by quickest possible means by the Post Commander to hiscounterpart for taking immediate action, if any. The Post Commander towhom the case has been referred shall register the case in the "LocalisedRegister".(b)At the end of the month, the Divisional Security Commissioner shall senddetails of such cases to the [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] for information andfollow up action.226.4Cases to be transferred to other zonal railways:(a)If the case pertains to another zonal railway, the papers shall be sent by the Post Commander to his Divisional Security Commissioner who in turn shallpass them to his [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)]. How ever, an intimation shallalso be sent by the quickest possible means by the Post Commander to theconcerned Post Commander of that railway for action, if any.(b)At the end of the month, each [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] shall send a consolidated statement of such transferred cases to the Chief Security Commissioner(Railway Security) in the office or the Director-General forinformation and follow up action.
