Section 594(a) in Police Regulations, Bengal , 1943
(a)The exercise by the Railway Police of the power of arrest without warrant, given them in section 131 of the Indian Railways Act, 1890, for offences under section 101 of the same Act, is discretionary. It should be exercised only in extreme cases, as for instance, when -(i)there has been loss of life or serious injury to person; or(ii)a person is caught in the commission of a grave offence; and(iii)the accused is likely to abscond or to continue to endanger the safety of the public.
