556. Not to guard railway property or inquire into more cases of missing goods. [§12, Act V, 1861].
- The Railway Police shall not be called upon to undertake the watch and ward of railway property, and they shall not be required to intervene in cases of shortage or missing goods, or to examine the seals of goods wagons, unless they have reason to suspect the commission of a cognizable offence. This is the duty of the Railway Watch and Ward staff with whom, however, the Railway Police should co-operate whenever necessary. (See regulation 595.)
