Section 223 in The Railway Protection Force Rules, 1987
223. Seizures and recoveries of railway property.
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, 1966.223.2In all other cases, where the seized property cannot be linked to the railwayproperty for which theft or shortage memo has been issued or received shall beentered in the Railway Property (Unlawful Possession) Act Register maintained forthis purpose and dealt with further.223.3In cases where the property recovered is partly connected to theft or shortageand partly is seized as having been unlawfully obtained, then such a haul shall besplit into two for purposes of registration. But if the criminal happens to be one and the same person, then his name shall be entered in the register in which the bulk of the property recovered or seized is reflected and a cross-reference made in the Railway Property (Unlawful Possession) Act Register.223.4Any railway property recovered by the Police shall also be reflected in therecord of the Post along with the particulars of the criminal(s) for purposes ofaccounting.
