(a)The term "missing goods" is applied to any property entrusted to a Railway company for conveyance, regarding which information of short delivery or non-delivery is given by the consignor or consignee or by the Railway.(b)The following "missing goods" cases are classified as cognizable :-(i)Cases in which, though wagons arrived with seals intact, the packages or coverings of packages have obviously been cut or tampered with.(ii)Short receipt of goods from wagons arriving with seals missing, damaged or deficient or with top fasteners or ventilators open.(iii)Goods missing from wagons with seals replaced by bazar locks.(iv)Abstraction of goods by boring into bottoms of wagons or trucks.(v)Cases in which articles or goods have been abstracted from booked luggage or parcels.(vi)Goods missing from station premises or goods sheds.In order to trace easily, such cases shall be distinguished by writing the letters "M.G." in red ink in column 3 of the Khatian (B.P. Form No. 69) and the Village Crime Note-Book (B.P. Form No. 78).(c)Enquiry will commence at the station at which the defect or shortage is discovered or reported. If it transpires that the offence occurred in the jurisdiction of some other police-station, the investigating officer may, with the approval of his Inspector, transfer the case, together with all papers, to that police-station and send intimation of such transfer to the Magistrate having jurisdiction over his police-station.
