Section 2 in The Railway Property (Unlawful Possession) Act, 1966
2. Definitions. In this Act, unless the context otherwise requires,
(a)Force means the Railway Protection Force constituted under section 3 of the Railway Protection Force Act, 1957 (23 of 1957);(b)member of the Force means a person appointed to the Force, other than a superior officer;(c)officer of the Force means an officer of and above the rank of Assistant Sub-Inspector appointed to the Force and includes a superior officer;(d)railway property includes any goods, money or valuable security or animal, belonging to, or in the charge or possession of, a railway administration;(e)superior officer means any of the officers appointed under section 4 of the Railway Protection Force Act, 1957 (23 of 1957), and includes any other officer appointed by the Central Government as a superior officer of the Force;(f)words and expressions used but not defined in this Act and defined in the [Indian Railways Act, 1890 (9 of 1890),] shall have the meanings respectively assigned to them under that Act.
