Section 230 in The Railway Protection Force Rules, 1987
230. Special Occurrences.
- Whenever and occurrence takes place on railways under any of thefollowing categories, the Divisional Security Commissioner concerned shall submit aspecial occurrence report addressed to the Director-General with copy 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)] and to other officers as may be specified through the Directives.(a)dacoity;(b)robbery(c)murder;(d)fire incidents involving loss of railway property of a value to be fixed by the Director-General or explosion involving loss of life or damage to railwayproperty;(e)tampering with track, sabotage and serious accidents;(f)serious cases of hooliganism and rowdyism with in railway premises andprolonged holding up of trains due to agitations, dharnas etc.;(g)cases in which a railway employer or a member of the Force in duty has beenassaulted or arrested or has opened fire;(h)theft of arms, ammunitions and explosives;(i)any other case which in the opinion of 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)] is fitto be classified as such.
