Section 208(208) in The Railway Protection Force Rules, 1987
208.1Warrants for-(a)committing a person to civil prison to undergo imprisonment;(b)continued detention of a prisoner or getting him back into Force Custody by the Petitionary Authority;(c)discharge of a prison when he is pardoned or his trial is set aside or theunexpired portion of the sentence is remitted.Shall be in Form,, A, Form B or as the case may be, Form C specified in Schedule X.
