Section 207 in The Railway Protection Force Rules, 1987
207. Execution of sentence.
207.1Subject to the provision of rule 162.2 every person sentenced under this Act toimprisonment may be dismissed form the Force and shall further be liable toforfeiture of any medals and decorations received by him.207.2Every such person shall, if he is so dismissed, imprisoned in the civil prison,but if he is not so dismissed from the Force. He may be confined in the quarter-guardor such other placed as 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)] may consider suitable.
