Section 180A in The Railways (Second Amendment) Act, 2003
180A. Inquiry by officer authorised to ascertain commission of offence.-
For ascertaining facts and circumstances of a case, the officer authorised may make an inquiry into the commission of an offence mentioned in sub- section (2) of section 179 and may file a complaint in the competent court if the offence is found to have been committed. Powers of officer authorised to inquire.
