Section 592(ii) in Police Regulations, Bengal , 1943
(ii)Except where a Magistrate has ordered an enquiry under section 155(2) of the Code of Criminal Procedure, it is the duty of the railway authorities and not of the police to enquire into the truth of the charge for which a person is arrested under section 132 of the Indian Railways Act, 1890, by a railway official and made over to the police.
