Section 573(a) in Police Regulations, Bengal , 1943
(a)When the attendance and co-operation of the District Police is considered necessary in the investigation of an offence within the jurisdiction of a railway police-station, the Railway Police officer shall send the necessary particulars of the case together with a requisition for cooperation, and the officer from whom such assistance is required shall proceed in person, or, if otherwise engaged, depute an officer to render such assistance. The same rule shall be observed when the attendance and co-operation of the Railway Police is required by the officer-in-charge of a district police-station.
