Section 192 in The Railway Protection Force Rules, 1987
192. Amendment of charge.
-192.1At any time during the trial or when objected to by the accused, if it appears to the Security Court that there is mistake in the description of the accused in thecharge-sheet, it shall amend the charge-sheet so as to correct that mistake.192.2If during the course of trial, it appears to the Security Court at any time before ithas begun to examine the witness, that in the interest of justice any addition, oromission from or alteration in, the charge is required, it may amend such charge andmay, after due notice to the accused and with the sanction of 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)] who conveyed the court for trial, proceed with the trial on suchamended charge.
