607. Special reports of accidents and collisions. [§12, Act V, 1861].
(a)The result of every police investigation into the cases mentioned in paragraph 28 of Appendix XXIX, shall be reported in B.P. Form No. 130, to the Magistrate having jurisdiction, to the Agent or Manager of the Railway and to the Government Inspector.(b)Reports shall be made in the same form to the Range Deputy Inspector-General and the District Magistrate in the following cases :-(i)collisions between trains;(ii)derailment, or attempted derailment of train by obstruction placed on the permanent way or otherwise;(iii)serious accidents, i.e., in which lives are lost, or many persons injured, or in which much damage is done to the permanent way or rolling-stock and traffic is suspended for a considerable time.(c)Copies of first reports only in all serious cases mentioned in (ii) shall be submitted in duplicate by the Superintendent of Railway Police direct to the Inspector-General.
