Section 17(3) in The Railway Protection Force Act, 1957
(3)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the Central Government may invest Assistant Inspector-General, Senior Commandant or Commandant with the powers of a Magistrate of any class for the purpose of inquiring into or trying any offence committed by an enrolled member of the Force and punishable under this Act, or any offence committed by an enrolled member of the Force against the person or property of another member of the Force :Provided that—(i)when the offender is on leave or absent from duty; or(ii)when the offence is not connected with the offender’s duties as an enrolled member of the Force; or(iii)when it is a petty offence even if connected with the offender’s duties as an enrolled member of the Force; or(iv)when, for reasons to be recorded in writing, it is not practicable for the Commandant invested with the powers of a Magistrate to inquire into or to try the offence,the offence may, if the prescribed authority within the limits of whose jurisdiction the offence has been committed so requires, be inquired into or tried by an ordinary criminal court having jurisdiction in the matter.
