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Union of India - Section

Section 258 in The Railway Protection Force Rules, 1987

258. Liaison with Police.

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258.1General.- Whenever any person arrested under section 12 is handed over, orany property recovered under section 13 is given, to the Police, or any other reportrelating to an offence is lodged with them, an acknowledgement shall be taken by theconcerned member of the Force along with a true copy of the report recorded in the First information Book. The Post Commander shall subsequently monitor theprogress.
258.2Whenever approached be the Police (including railway Police) to keepunobtrusive watch at places within railway premises to detect crime against railwayproperty or to cause the arrest of culprits or recovery of property involved in anoffence, the Post Commander or Company Commander may depute the availablemen to assist such Police after recording a report in the Daily diary.