578. Arrest or recovery of property by District Police in railway cases. [§ 12, Act V, 1861].
- The District Police shall give immediate information to the Railway Police of property found or offenders arrested by them in cases committed within the jurisdiction of the Railway Police, and hand over such property and offenders to the Railway Police. Similarly, the Railway Police shall give immediate information of arrests in district cases and hand over property and offenders to the District Police. In serious cases the District Police shall take up the investigation until the arrival of the Railway Police, when the case shall be made over to them.
