249. Information of an offence committed within and outside railway limits. [§ 12, Act V, 1861].
- When information of an offence committed within railway limits is given at a district police-station, the officer-in-charge of that police-station shall record the information on plain paper and send it by the quickest route to the officer-in-charge of the railway police-station concerned, in order that the case may be registered and investigated by the Railway Police. Should immediate action meanwhile be necessary the District Police shall take such action as they legally may.Similar action shall be taken by the Railway Police when information is lodged with them of an offence committed outside railway limits.
