Section 225 in The Railway Protection Force Rules, 1987
225. Nature of action to be taken where the wagons are resealed during transit.
-225.1In all cases of resealing of wagons, the Post Commander shall conduct orinstitute immediate inquiries to ascertain whether criminal interference be taken placewith the wagon or not.225.2If so and in case the criminal interference appears to have place within hisjurisdiction , he shall immediately take measures or cause the means to be taken torecover the stolen property.225.3In case , the criminal interference appears to have taken place outside hisjurisdiction, he shall send the communication to his concerned counterpart by thequickest possible means who shall take actions as above. In either case, anintimation shall also be sent to the destination station. The above procedure shallalso apply to cases where the wagon already possess one or more reseals.
