Section 185 in The Railway Protection Force Rules, 1987
185. Recording of evidence.
-185.1The provisions contained in the Indian Evidence Act, 1872(excepting sections25 and 26 ) shall apply to the Security Court unless they are repugnant to the expressprovisions of these rules.185.2all evidence taken in the course of trial shall be on oath or affirmation and takenin the presence of the accused.185.3All evidence shall be taken down in a narrative form, as nearly as possible inworks used, but in any case where the Presiding Officer considers it material, thequestion and answer shall be taken down verbatim.185.4All evidence so taken down shall by the Presiding Officer and the witness andshall form part of the judicial record.185.5If the witness gives evidence in a language other than Hindi or English, it maybe if practicable, taken down in that language. If it is not practicable to do so , a truetranslation in Hindi, or in English of the evidence shall be prepared and kept onrecord.185.6The statement of a witness taken down as stated above, shall be read over and ifnecessary be corrected. When a witness denies the correctness of the same, the Presiding Officer instead of correcting the evidence, may make a memorandum ofobjection made by such witness and shall record such remarks as he thinks necessary.
