Section 223(223) in The Railway Protection Force Rules, 1987
223.1All seizure or recoveries of railway property shall be entered in Malkhana Register and an entry to this effect made in the concerned Crime Register after itsclassification as-(a)pertaining to cases in which theft or shortage memo has been issued orreceived; and(b)where no such memo has been issued or received.In respect of the first category, whenever any property is recovered or criminalsare taken into custody, relevant entries shall be made in the "Localised CrimeRegister" against the particular crime already registered. Such a seizure shall not bereflected separately in the RP(UP) Act Register though such seizures shall invariablyto taken into account for compilation of statistics in respect of action under the Railway property (Unlawful Possession) Act, 1966.
