Section 26(1) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
(1)In every case to which rule 24 applies, immediate information shall be given by the Railway Police of the area to the District Police, who, if so, required, shall afford all necessary assistance and shall, if occasion arises, carry the investigation beyond the limits of the railway premises. But the Railway Police of the area shall primarily be responsible for carrying on the investigation within such limits.
