Section 221 in The Railway Protection Force Rules, 1987
221. General.
-221.1Every Post Commander shall enter or cause to be entered reports of all specialoccurrences on railways and all crimes against railway property in such records andregisters and in such manner as are specified in these rules, or as may be specified by the Directives.221.2The post Commander shall:(a)convey a gist of each such report in writing to higher authorities in such formas may be specified by Directives;(b)in case of crime against railway property make or cause to be made withoutany delay all possible efforts to detect the case, recover stolen railwayproperty, arrest the offenders find put them up for trial before a court; and(c)enter the records as specified in these rules or Directives the day to day progressmade in the inquiry into the matter and shall submit without avoidable delaycontinuation report at the close of the day to such superior offices as may be specifiedby Directives.221.3Where the Post Commander is not empowered to take action l for any crimeagainst railway property, he shall lodge a report at the Police Station havingjurisdiction.221.4Expunction of crime:- After registration of a case of an offence against railwayproperty , if as a result of inquiry, it is found that no such offence actually took pace,the Post Commander after obtaining orders from the Divisional Security Commissioner, shall expunge the case from his records and inform the Police Stationwhere such case may have been registered. In Special report cases, sanction of the Security Commissioner shall be required for expunging the cases.
